12A. [ Imposition of cost by Lokayukta to be recoverable as an arrear of revenues. [Inserted vide Bihar Act 13 of 1988 No. Leg 380, dated 12th August, 1988.]
- In case the complaint is found malicious, vexatious or false, the Lokayukta may impose suitable cost against the complainant and the same shall be recoverable as an arrear of revenues.]
