Section 34 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
34. Consequences of refusal of a party to produce Documents.
- Where any party to an investigation before the Lokayukta or Upa-Lokayukta, without lawful excuse refuses to produce a document or documents in his custody or power, the Lokayukta or the Upa-Lokayukta as the case may be, proceed to decide the matter against him in the absence of those documents and may also strike off the complaint or defence, as the case may be: or may make such other orders as he thinks fit.
