(2)Every Municipal Officer or servant or Polling Officer, [or any other officer, whether designated as Election Officer or otherwise, engaged in or associated with the work of preparation of electoral rolls pursuant to Section 13 of this Act] [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.] who wilfully makes or procures or attempts to make or procure any improper entry in the electoral roll or the improper omission therefrom shall be punishable with imprisonment which may extend to six months or with fine or with both.
