Section 56 in U.P. State Co-operative Societies Election Rules, 2014
56.
Furnishing of facts by fraudulent means, mutilation or alteration or destruction of any election record or abetment of aforesaid deeds by the candidate contesting the election of any cooperative society shall be held as an offence and on conviction thereof shall be liable to be punished with imprisonment of upto two years or with fine of Rs. five thousand or with both.
