Section 77 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
77. Penalty for misconduct at the polling station.
(1)Any person who during the hours fixed for the poll at any polling station misconducts himself or fails to obey the lawful directions of the presiding officer may be removed from the polling station by the presiding officer or by any police officer on duty or by any person authorized in this behalf by such presiding office.(2)The powers conferred by sub-rule (1) shall not be exercised so as to prevent any elector who is otherwise entitled to vote at a polling station for having an opportunity of voting at that station.(3)If any person who has been removed from a polling station re-enters the polling station without permission of the presiding officer he shall be punishable with fine which may extend to two hundred and fifty rupees.
