Section 33 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
33. three months or with fine or with both
Prohibition of canvassing in or near polling stations.-(1)No person shall,on the date or dates on which a poll is taken at any polling station, commit any of thefollowing acts within the polling station or in any public or private place within adistance of one hundred meters of the polling station, namely:-(a)canvassing for votes;(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 election; or(e)exhibiting any notice or sign (other than an official notice) relating tothe election(2)Any person who contravenes the provisions of sub-section (1) shall,on conviction, be punished with fine which may extend to one lakh rupees(3)An offence punishable under this section shall be cognizable.34. Penalty for disorderly conduct in or near polling stations.-(1)No personshall, on the date or dates on which a poll is taken at any polling station,-(a)use or operate within or at the entrance of the polling station orin any public or private place in the neighbourhood thereof, any apparatusfor amplifying or reproducing the human voice, such as a megaphone or aloudspeaker; or(b)shout or otherwise act in a disorderly manner, within or at theentrance of the polling station or in any public or private place in theneighbourhood thereof, so as to cause annoyance to any person visiting thepolling station for the poll, or so as to interfere with the work of the officersand other person on duty at the polling station.(2)Any person who contravenes or willfully aids or abets the
