Section 33(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)An offence punishable under this section shall be cognizable.34. Penalty for disorderly conduct in or near polling stations.-(1)No personshall, on the date or dates on which a poll is taken at any polling station,-(a)use or operate within or at the entrance of the polling station orin any public or private place in the neighbourhood thereof, any apparatusfor amplifying or reproducing the human voice, such as a megaphone or aloudspeaker; or(b)shout or otherwise act in a disorderly manner, within or at theentrance of the polling station or in any public or private place in theneighbourhood thereof, so as to cause annoyance to any person visiting thepolling station for the poll, or so as to interfere with the work of the officersand other person on duty at the polling station.
