(1)A person shall be guilty of an electoral offence if at any election he -(a)fraudulently defaces or fraudulently destroys any nomination paper ;(b)fradulently defaces, destroys or removes any list, notice or other documents affixed by or under the authority of the Returning Officer ;(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on the ballot paper or any declaration or identification ;(d)without due authority supplies any ballot paper to any person ;(e)fraudulently put into any ballot box anything other than the ballot paper which he is authorised by law to put in ;(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or papers then in use for the purposes of the election ; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
