Section 7(1) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(1)No person shall, on the date or dates on which a poll is taken [for an election] [Words inserted by West Bengal Act 24 of 1956.] at any polling station,-(a)use or operate within or at the entrance of the polling station, or in any public or private place in the neighbourhood thereof, any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud-speaker, or(b)shout, or otherwise act in a disorderly manner, within or at the entrance of the polling station or in any public or private place within a distance of the hundred yards of the polling station,so as to cause annoyance to any person visiting the polling station for the poll, or so as to interfere with the work of the officers and other persons on duty at the polling station.
