(1)Any person shall be guilty of an electoral offence if at any election he -(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of a Returning Officer, or(c)fraudulently defaces or fraudulently destroys any ballot-paper or the official mark, if any, on any ballot-paper or any declaration of identity or official envelope used in connection with voting by special ballot-paper; or(d)without due authority supplies any ballot-paper to any person; or(e)fraudulently puts into any ballot-box anything other than the ballot-paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot-box or ballot-paper then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
