Section 607B in Greater Hyderabad Municipal Corporation Act, 1955
607B. Prohibition of going armed to or near a polling station.
(1)No person other than the Returning Officer, any Police Officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day, go armed with arms, as defined in the Arms Act, 1959, of any kind within the neighbourhood of a polling station.(2)If any person contravenes the provisions of subsection (1), he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.(3)An offence punishable under sub-section (2) shall be cognizable.
