Section 10 in The Information Technology (Qualification And Experience Of Adjudicating Officers And Manner Of Holding Enquiry) Rules, 2003
10. Frivolous complaints
.-If a person files a frivolous report of the matter, the adjudicating officer in his discretion may order the complainant, to make good the cost of the persons against whom the complaint was filed and to pay a damage of not exceeding rupees twenty five thousand and the adjudicating officer may also order payment of a fine up to an amount not exceeding rupees ten thousand only.
