(3)The provisions of section 199 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply in relation to an offence under sub-section (1) or sub-section (2), as they apply in relation to an offence referred to in sub-section (1) of the said section, subject to the modification that no complaint in respect of such offence shall be made by the Public Prosecution except with the previous sanction of the Lok Ayukta or the concerned Upa-Lok Ayukta:Provided that the Court may, for adequate and special reasons, to be recorded in the judgment, impose a lesser sentence of imprisonment and fine.
