(1)Notwithstanding anything contained in section 11 or elsewhere in this Act, whoever wilfully or maliciously makes any false complaint under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year but shall not be less than three months and shall also be liable to fine which may extend to Rs.5,000/- (five thousand).(2)No court, except the court of a Judicial Magistrate of the first class, shall take cognizance of an offence under sub-section (1).(3)No such court shall take cognizance of any such offence unless the complaint is made with the previous sanction of the Lokayukta, by the person against whom the false complaint was made.(4)Any such court may, on conviction of a person making the false complaint, award to the opposite party, such amount of compensation out of the amount of fine, as it thinks fit.
