Section 154 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
154. contravention of the provisions of sub-section (1) shall, on conviction, be
punished with imprisonment for a term which any extend to three months, orwith fine, or with both.(3)If the presiding officer of a polling station has reason to believe thatany person is committing or has committed an offence punishable under thissection, he may direct any police officer to arrest such person and thereupon thepolice officer shall arrest him. Any police officer may make such steps and usesuch force as may be reasonably necessary for preventing any contravention ofthe provisions of sub-section (1), and may seize any apparatus used for such
