Section 28B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
28B. Prohibition of public meetings one day before or on day of election.
(1)No person shall convene, hold or attend any public meeting within any electoral division within twenty-four hours before the date of commencement of the poll or on the date or dates on which a poll is taken for election in that electoral division.(2)Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punished with fine which may extend to two hundred and fifty rupee.
