Section 11(5) in Gujarat Lokayukta Aayog Act, 2013
(5)Notwithstanding anything contained in section 12 or any other provision of this Act, every person who willfully or maliciously makes any false allegations in a complaint under this Act shall, on conviction be punished with imprisonment for a term not exceeding six months, and shall also be liable to fine of Rs. 25,000 ( twenty-five thousand rupees).
