Section 35(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Any person who at any election fraudulently takes or attempts to take a ballot paper out of a polling station, or willfully aids or abets the doing of any such act, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.
