Section 14C in The M.P. Local Authorities (Electoral Offences) Act, 1964
14C. Promoting enmity between classes in connection with election.
- Any person who in connection with an election defined in clause (1) of Section 2 of this Act, promotes or attempts to promote on grounds of religion, race, caste, community or language, feeling of enmity or hatred between different classes of the citizens of India residing in or carrying on business trade, profession or any calling in Madhya Pradesh, shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
