Section 76 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
76. Penalty for disorderly conduct in or near polling station.
(1)No person shall, 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 or in any public or private place in the neighbourhood thereof, any apparatus for amplifying or reproducing the human voice such as megaphone or a loudspeaker;(b)shout or otherwise act in a disorderly manner, within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof, so as to cause annoyance to any person visiting the polling station for the poll or as to interfere with the work of the officers & other persons on duty at the polling station.(2)Any person who contravenes, or willfully aids or abets the contravention, or the provisions of sub-rule (1) shall be punishable with fine which may extend to two hundred and fifty rupees.(3)If the presiding officer of a polling station has reason to believe that any person in committing or has committed an offence punishable under this rule, he may direct any police officer to arrest such person and thereupon the police officer shall arrest him.(4)Any police officer may take such steps and may use such force, as may be reasonably necessary for preventing and contravention of the provisions of sub-rule (1) and may seize any apparatus used for such contravention.
