Section 25 in The Delhi Municipal Corporation Act, 1957
25. Prohibition of canvassing in or near polling station and of public meeting on election day.
- No person shall, on the date or dates on which the poll is taken at any polling station, commit any of the following acts within the polling station or in any public or private place within a distance of one hundred yards 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 official notice) relating to the election.(2)No person shall convene, hold or attend any public meeting within any ward on the date or dates on which a poll is taken for an election in that ward.(3)Any person who contravenes the provisions of sub-section (1) or sub-section (2) shall be punishable with fine which may extend to two hundred and fifty rupees.(4)An offence punishable under this section shall be cognizable.
