Section 9(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)Notwithstanding anything contained in Section 10 or any other provision of the Act every person who wilfully or maliciously makes any false complaint under this Act shall, on conviction be punished with rigorous imprisonment which may extend to two years or with fine which may extend to live thousand rupees or with both and the Court may order that out of the amount of fine, such sum as it may deem fit, be paid by way of compensation to the person against whom such complaint was made :[Provided that no Court shall take cognizance of an offence punishable under this section except on a complaint made by or under the authority of the Lokayukt or Up-Lokayukt, as the case may be] [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).] :Provided further that the complaint made under the signature and seal of Lokayukt or Up-Lokayukt shall be deemed as formally proved and the evidence of Lokayukt and Up-Lokayukt shall not be necessary for the purpose.
