Section 23(1) in The Gujarat Municipalities Act, 1963
(1)A person shall be guilty of an offence if at any election under this Act he,-(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 a returning officer; or(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper; or(d)without due authority supplies any ballot paper to any person; 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 election; 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.
