Section 33 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
33. Furnishing of information and production of documents.
(1)Where the Lokayukta or Upa-Lokayukta requires any public servant or any other person to furnish information or to produce documents under section 11(1), the Registrar shall issue a notice in the form prescribed in Schedule 'G' to the officer or authority in whose custody that document or file would ordinarily be.(2)If the file is not produced or sent within one month from the date of receipt of the notice by the officer or authority concerned, the Registrar shall write to the Head of the Department concerned and wait for 15 days thereafter.(3)If the file is not received within 15 days after the Registrar's letter referred to in sub-rule (2), the complaint shall be put up before the Lokayukta or the Upa-Lokayukta, as the case may be, for disposal.
