Section 17(1) in The Karnataka Lokayukta Act, 1984
(1)Whoever intentionally insults or causes any interruption to the Lokayukta or Upalokayukta while the Lokayukta or Upalokayukta is conducting any investigation or inquiry under this Act shall, on conviction be punished with simple imprisonment for a term which shall not be less than six months but may extend to one year or with fine, or with both.
