Section 29 in The Orissa Grama Panchayats Act, 1964
29. Penalty for misconduct at elections.
(1)A person shall be guilty of an election offence if he-(a)fraudulently defaces or otherwise alters or tampers or destroys any nomination paper or ballot papers;(b)fraudulently defaces, injures, disturbs, destroys or removes any list, notice or other documents affixed or otherwise published in accordance with the provisions of this Act and the rules made thereunder ; or(c)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper ; or(d)fraudulently puts into any ballot box anything other than the ballot paper which he is authorised by law to put in ; or(e)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election ; or(f)obstructs or in any way interferes in the performance of the duties of any officer or servant appointed or employed for the purpose of holding and conducting elections ; or(g)being required by the provisions of this Act and the rules made thereunder to do any act or take any proceedings, neglects, or refuses to do any such act or to take any such proceedings.(2)Any person guilty of an election offence under this section shall be punishable on conviction with fine which may extend to rupees one hundred and when the offence is a continuing one with a further fine which may extend to five rupees for everyday after the date of the first conviction, during which the offender is proved to be a persistent committer of the offence.
