Section 40(1) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(1)While conducting a preliminary inquiry or an investigation under this Act, the Lokayukta or the Upa-Lokayukta, as the case may be, shall have all the powers of a Civil Court as contained in Order XI, Rules 12, 13, 14 and 21, Order XII, Rule 3-A, Order XIII, Rule 10, Order XVI, Rules 1 to 7, 10, 11, 12 regarding imposition of fine only, 14, 15 and 16, in the First Schedule to the Code, with such variations as circumstances may require.
