Section 343S(2) in Andhra Pradesh Municipalities Act, 1965
(2)Any person guilty of an electoral offence under this section shall,-(a) if he is an election officer or an assistant election officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.
