13A. [ Imposition of costs. [Inserted by Act No. 11 of 2011, dated 18.4.2011.]
(1)In case any complaint made is found malicious, vexatious or false, the Lokayukta or Upa-Lokayukta may impose suitable costs against the complainant and the same shall be recoverable as arrears of land revenue.(2)The Lokayukta or Upa-Lokayukta may award costs to the complainant.] [Substituted by Act No. t of 2001, w.e.f. 27.3.2001.]
