Section 29 in The Delhi Municipal Corporation Act, 1957
29. Removal of ballot papers [or ballot boxes or the voting machines] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] from polling station to be an offence.
(1)Any person at an election fraudulently takes or attempts to take a ballot paper [or a ballot box or a voting machine or a part thereof] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for term a 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 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 search such person or cause him to be searched by a police officer:Provided that when it is necessary to cause a women 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 [or a ballot box or a voting machine or part thereof found being carried away by a person outside the polling station] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] 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.(4)An offence punishable under sub-section (1) shall be cognizable.
