Section 81 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
81. Removal of ballot papers from polling to be an offence.
(1)Any person who at any election fraudulently takes or attempts to take, ballot papers, out of a polling station or willfully aids or abets the doing of any such acts shall be punishable with fine which may extend to two hundred and fifty rupees.(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-rule (1) such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer.Provided that when it is necessary to cause a woman to be searched, the search shall be made by another woman with strict regard to do so.(3)Any ballot paper found upon the person arrested in search shall be made over for safe custody to a police officer by the presiding officer, or when search is made by a police officer, shall be kept by such officer in safe custody.
