Section 40 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
40. General powers during inquiry.
(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.(2)Any amount of fine imposed as per Order XVI, Rule 12, aforesaid, shall be recovered from the party as an arrear of land revenue.
