Section 13(5) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(5)If at any stage of a proceeding under this Act before the Lokayukta or an Up-Lokayukta it appears to him that any person appearing in such proceedings or any person who filed an affidavit in support of a complaint made under this Act had knowingly or wilfully given false evidence or had fabricated false evidence with the invention that such evidence should be used in such proceeding the Lokayukta or Up-Lokayukta, as the case may be, may, if satisfied that it is necessary and expedient in the interest of justice that the person should be tried summarily for giving or fabricating, as the case may be, false evidence, take cognizance of the offence and may, after giving the offender a reasonable opportunity of showing cause why he should not be punished for such offence, try such offender summarily, so far as may be, in accordance with the procedure prescribed for summary trials under the Code of Criminal Procedure, 1973 and sentence him to imprisonment for a term which may extend to six months or to fine which may extend to five thousand rupees or to both.
