Section 225 in Andhra Pradesh Panchayat Raj Act, 1994
225. Removal of ballot papers or ballot boxes from polling stations to be an offence.
(1)Any person who at any election fraudulently takes or attempts to take a ballot paper or ballot box out of polling station, or willfully aids or abets the doing of any such act shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend upto five thousand 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-Section (1), such officer may, before such person leaves the polling station arrest or direct a police officer to arrest such person and may 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 decency.(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the presiding officer or when the search is made by a police officer, shall be kept by such officer in safe custody.[225-A. "Liquor not to be sold given or distributed on polling day. [Inserted by Act No. 22 of 2006, dated 19.4.2006.](1)No spirituous, fermented or intoxicating liquors or other substances of a like nature shall be sold, given or distributed at a hotel, eating house, tavern, shop or any other place, public or private, within a polling area during the period of forty-eight hours prior to the hour fixed for the conclusion of the poll in the case of [Mandal Praja Parishads] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and forty four hours prior to the conclusion of poll in the case of Gram Panchayats and also on the counting day.(2)Any person who contravenes the provisions of sub-section (1), shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both.(3)Where a person is convicted of an offence under this section, the spirituous, fermented or intoxicating liquors or other substances of a like nature found in his possession shall be liable to confiscation and the same shall be disposed of in such manner as may be prescribed.]
