Section 11(5) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(5)After completion of the enquiry, if the Authority comes to the conclusion that the complaint so filed by the complainant or his representative or the alleged victim is frivolous, false, vexatious, malicious or with ulterior motive, in that case the Authority may take action as per provisions of section 22T of the Act.
