Section 12(2) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(2)Any person guilty of an electoral offence under this section shall-(a)if he is a returning officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.
