Section 16(1) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(1)Whoever intentionally offers any insult, or causes any interruption to the Lokayukta or an Up-Lokayukta while the Lokayukta or the Up-Lokayukta is conducting any investigation under this Act, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months, or with fine, or with both.
