Section 126A(3) in The Representation of the People Act, 1951
(3)Any person who contravenes the provisions of this section shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.Explanation.— For the purposes of this section,--(a)"exit poll" means an opinion survey respecting how electors have voted at an election or respecting how all the electors have performed with regard to the identification of a political party or candidate in an election;(b)"electronic media" includes internet, radio and television including Internet Protocol Television, satellite, terrestrial of cable channels, mobile and such other media either owned by the Government or private person or by both;(c)"print media" includes any newspaper, magazine or periodical, poster, placard, handbill or any other document;(d)"dissemination" includes publication in any "print media" or broadcast or display on any electronic media.
