Section 36(1) in The Lokpal And Lokayuktas Act, 2013
(1)Notwithstanding anything contained in this Act or the Code of Criminal Procedure, 1973 (2 of 1974) if, in the course of an preliminary inquiry or investigation into an offence or other proceeding under this Act, an application is made to a Special Court by an officer of the Lokpal authorised in this behalf that any evidence is required in connection with the preliminary inquiry or investigation into an offence or proceeding under this Act and he is of the opinion that such evidence may be available in any place in a contracting State, and the Special Court, on being satisfied that such evidence is required in connection with the preliminary inquiry or investigation into an offence or proceeding under this Act, may issue a letter of request to a court or an authority in the contracting State competent to deal with such request to—(i)examine the facts and circumstances of the case;(ii)take such steps as the Special Court may specify in such letter of request; and(iii)forward all the evidence so taken or collected to the Special Court issuing such letter of request.
