Section 608(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Any person who at any election [unauthorisedly] [Substituted by Act No.28 of 2005.] takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year or with a fine which may extend to rupees five hundred or with both.
