(1)Whoever intentionally insults or causes any interruption to the Lok Ayukta or an Upa-Lok Ayukta, while the Lok Ayukta or the Upa-Lok Ayukta is conducting any investigation or inquiry under this Act shall, on conviction, be punished with simple imprisonment for a term which shall not be less than six months but which may extend to one year on with fine, or with both.
