Section 187(1) in Haryana Panchayati Raj Act, 1994
(1)A person shall be guilty of an offence, if, at any election he -(a)fraudulently defaces or destroys any nomination paper ; or(b)fraudulently defaces, destroys or removes any lists, notice or other document affixed by or under the authority of a returning officer; or(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot paper ; or(d)without due authority supplies any ballot paper to any person ; or(e)fraudulently puts into any ballot box anything other than the ballot paper which he is not authorised by law to be put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purpose of the election; or(g)fraudulently or without the authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of such acts.
