Section 158M in The Himachal Pradesh Panchayati Raj Act, 1994
158M. Penalty for Government Servants for acting as election agent, polling agent or counting agent.
- If any person in the service of the Government acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.
