(2)Any person guilty of an offence under this Section shall -(a)if he is a Returning Officer or Presiding Officer at a polling station or any other officer or clerk employed on official duty in connection with the election, on conviction, be punishable with imprisonment for a term which may extend to two months or with fine which may extend to two hundred rupees or with both ; and(b)if he is any other person, on conviction, be punishable with the imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.
