Section 36(1) in Karnataka Municipalities Act, 1964
(1)Any person who at any election fraudulently takes or attempts to take a ballot paper [or voting machine] [Deemed to have been inserted by Act 17 of 2009 w.e.f.28.05.2009.] out of a polling station, or wilfully aids or abets the doing of any such act, shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
