Section 98 in The Orissa Municipal Corporation Act, 2003
98. Penalty for misconduct at the polling station.
(1)Any person who during the hours fixed for the poll at any polling station misconducts himself or fails to obey the lawful directions of the Presiding Officer, may be removed from the polling station by the Presiding Officer or by any police officer on duty or any person authorized in this behalf by such Presiding Officer.(2)The powers conferred by Sub-section (1) shall not be exercised so as to prevent any elector who is otherwise entitled to cast his vote at polling station from having an opportunity of voting at the polling station.(3)If any person who has been so removed from a polling station reenters the polling station without the permission of the Presiding Officer, he shall be punished with imprisonment of either description for the term which may extend to three months, or with tine, or with both.
