Section 6(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(1)No person shall, on the date or dates on which a poll is taken at any polling station, commit any of the following acts within the polling station or any road, street, lane or open space within a distance of hundred [metres] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).] of the polling station, namely:(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than an official notice) relating to the election.
