Section 123 in Arunachal Pradesh Panchayat Raj Act, 1997
123.
(1)No person shall, on the date or dates on which a poll is taken in any polling stations 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, namely-(a)canvassing for votes; or(b)soliciting the vote of any voter; or(c)persuading any voter not to vote for any particular candidate; or(d)persuading any voter 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 provisions of sub-section (1), shall, on conviction, be punished with fine which may extend to rupees five hundred.(3)An offence punishable under this section shall be cognizable.
