Section 39K(1) in Karnataka Co-Operative Societies Act, 1959
(1)A person shall be guilty of an electoral offence, if at any election, he,-(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of a returning officer; or(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot paper; or(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or(e)fraudulently puts into any ballot box anything other than ballot paper which he is authorized by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or willfully aids or abets the doing of any such acts.
