(1)Every person, who applies for a ballot paper at an election, having already voted, once at the same election and in any electoral Ward on knowing that his name is included in the electoral roll shall be punishable with imprisonment which may extend to six months or with fine or with both.(2)Every person who applies for a ballot paper in the name of the other person, living or dead, or of fictitious person shall be punishable with the punishment provided in Sub-section (1).
