Section 39K(2) in Karnataka Co-Operative Societies Act, 1959
(2)Any person guilty of an offence under this section shall,-(a)if he is a returning officer, assistant returning officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with the election, on conviction, be punished with imprisonment for a term which may extend to two years or with fine or with both;(b)if he is any other person, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.
