Section 102(1) in The Orissa Municipal Corporation Act, 2003
(1)No person at an election shall -(a)deface or destroy fraudulently and nomination paper; or(b)deface, destroy or remove fraudulently any list, notice or other document affixed by or under the authority of a Returning Officer; or(c)deface or destroy fraudulently any ballot paper or the official mark on any ballot paper; or(d)without due authority, supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or(e)fraudulently put into any ballot box anything other than the ballot paper which he is authorized by law to put in; or(f)without due authority, destroy, take, open or otherwise interfere with any ballot paper than in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be,attempt to do any of the foregoing acts or willfully aid or abet the doing of any such acts.
