Section 162 in The Tamil Nadu Co-Operative Societies Act, 1983
162. [ Punishment for adopting corrupt practice in elections of members of the board or office bearers of the board. [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
- Any person, before, during or after the election of members of the board or office bearers of the board,-(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 an authorised person; or(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper or any declaration of identity; 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 the ballot paper which he is authorised 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 elections; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts; and(h)offers any gift or promises to offer any gratification to any person with the object, directly or indirectly, of including,-(i)a person to stand or not to stand as, or to withdraw or not to withdraw from, being a candidate at an election; or(ii)a member to vote or refrain from voting at an election, or as a reward to a person for having so stood or not stood or for having withdrawn or not having withdrawn his candidature; or(iii)a member for having voted or refrained from voting, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.]
