Section 41(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)No person shall, on the date or dates on which a poll is taken, 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 elector; or(c)persuading any elector 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 official notice) relating to election.
