26. DISMISSAL OF FRIVOLOUS OR VEXATIOUS COMPLAINTS.

Where a complaint instituted before the District Forum, the State Commission or, as the case may be, the National Commission is found to be frivolous or vexatious, it shall, for reasons to be recorded in writing, dismiss the complaint and make an order that the complainant shall pay to the opposite party such cost, not exceeding ten thousand   rupees, as may be specified in the order.

1. Substituted by Act 50 of 1993, Sec. 20 for section 26 (w. r. e. f. 18-6-1993).