Section 13 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
13. Prosecution for false complaint.
(1)Notwithstanding any thing contained in section 10 or any other provisions of this Act., whoever wilfully or maliciously makes any false complaint under this Act shall, on conviction, be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.(2)No court, except a court of Magistrate, First Class subordinate to the High Court, shall take cognizance of the offence under Sub-section (1).(3)No such court shall take congnizance of such offence as aforesaid except on a complaint made by a person against whom false complaint was made after obtaining the previous sanction of the Lokayukta or Up-Lokayukta, as the case may be.(4)The Prosecution in relation to a complaint made under Sub section (3) shall be conducted by the Public Prosecutor and all expenses connected with such prosecution shall be borne by the State Government.(5)Such court, on conviction of the person making false complaint, may award, out of the amount of fine, to the complainant such amount of compensation as it thinks fit.
