Section 76(2) in Haryana Municipal Corporation Election Rules, 1994
(2)The procuring or abetting or attempting to procure by a candidate or his agent, or any other person with the connivance of candidate or his agent, a ballot paper in the name of any other person, whether living or dead or in a fictitious name; or by a person for a ballot paper in his own name when by reason of the fact that he has already voted in the same or some other ward, he is not entitled to vote;
