Section 17 in The Jammu and Kashmir Municipal Ombudsman Act, 2010
17. Penalty for mala fide complaint.
(1)Every person who makes any complaint which he knows or has reason to believe that the same is false, frivolous or vexatious upon finding to that effect recorded by the Ombudsman shall be punishable with imprisonment which may extend to one year or fine which may extend to twenty thousand rupees or both.
