(1)Every person who wilfully or maliciously makes any complaint which he knows or has reason to believe to be false under this Act shall be punished with imprisonment for a term which may extend to one year and shall also be liable to fine which may extend to five thousand rupees.(2)No court except a court of Session, shall take cognizance of an offence under sub-section (1).(3)No such court shall take cognizance of such offence except on a complaint in writing made by the Public Prosecutor at the direction of the Lokpal and the court of Session may take cognizance of the offence on such complaint without the case being committed to it.(4)The Court of Session, on conviction of the person making false complaint may award, out of the amount of fine to the public man against whom such false complaint has been made, such amount of compensation as it thinks fit.(5)The provisions of this section shall have effect notwithstanding anything contained in the Code of Criminal Procedure, 1973.
