Section 33 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
33.
(1)No person shall on the date or dates on which a poll is taken at any polling station commit any of the following acts within the Polling Station or in any public or private place within a distance of one hundred meters of the Polling Station:(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any voter not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than an official notice)relating to the election.(2)Any person who contravenes the provision of sub-rule (1) shall be punishable with fine which may extend to one hundred rupees.
