Section 33(1) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(1)Where the Lokayukta or Upa-Lokayukta requires any public servant or any other person to furnish information or to produce documents under section 11(1), the Registrar shall issue a notice in the form prescribed in Schedule 'G' to the officer or authority in whose custody that document or file would ordinarily be.
