Section 66M(1) in Chennai City Municipal Corporation Act, 1919
(1)No person at an election shall-(a)fraudulently deface or fraudulently destroy any nomination paper; or(b)fraudulently deface, destroy or remove any list, notice or other document affixed by or under the authority of a returning officer; or(c)fraudulently deface or fraudulently destroy any ballot paper or the official mark on any ballot paper; or(d)without due authority supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or(e)fraudulently put into any ballot box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroy, take, open or otherwise interfere with any ballot box or ballot papers then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempt to do any of the foregoing acts or wilfully aid or abet the doing of any such acts.
