Section 304O in The Himachal Pradesh Municipal Corporation Act, 1994
304O. Removal of ballot papers from polling station to be an offence.
(1)Any person who at any election unauthorizedly takes, or attempts to take, ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punish able 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 search such person or cause him to be searched by the 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 handed 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.(4)An offence punishable under sub-section (1) shall be cognizable.
