Section 127(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)No such person as aforesaid, and no member of a police force, shall endeavor,(a)to persuade any person to give his vote at an election; or(b)to dissuade any person from giving his vote at an election or(c)to influence the voting of any person at an election in any manner.
