Section 11(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(2)Every complaint under sub-section (1) shall be accompanied by an affidavit in support of the allegation contained therein and a treasury receipt evidencing the deposit of a sum of five hundred rupees:Provided that no such treasury receipt shall be necessary where the complaint is presented jointly by not less than five Members of the Legislative Assembly.
