Section 343N in Andhra Pradesh Municipalities Act, 1965
343N. Penalty for Government Servants etc. for acting as election agent, polling agent or counting agent.
- If any person in the service of the State or Central Government or a Local Authority or a Corporation owned or controlled by the State or Central Government acts as an election agent of a candidate at an election he shall be punishable with imprisonment for a term which may extend to three months, or with fine or with both.
