(1)Notwithstanding anything contained in this Act, whoever makes any false and frivolous or vexatious complaint under this Act shall, on conviction be punished with imprisonment for a term which shall not be less than six months but which may extend to three years and with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.(2)No court, except a court of a Metropolitan Magistrate or a Judicial Magistrate First Class shall take cognizance of an offence under sub-section (1).(2A)[ No such court shall take congizance of an offence under sub-section (1) except on a complaint made by a person against whom false, frivolous or vexatious complaint was made after obtaining the previous sanction of the Lokayukta or Upalokayukta as the case may be] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.](3)The prosecution in relation to an offence under sub-section (1) shall be conducted by the Public Prosecutor and all expenses connected with such prosecution shall be borne by the State Government.
