Section 14 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
14. Disqualifications for voting at the election.
- A person convicted of an offence punishable under section 11 or clause (b) of sub-section (2) of section 12 shall, for a period of six years from the date of the conviction, be disqualified for voting or for standing as a candidate at any election.
