Section 66C in Chennai City Municipal Corporation Act, 1919
66C. Prohibition of public meetings on the day preceding the election day and on the election day.
(1)No person shall convene, hold or attend any public meeting in any division within twenty-four hours before the date of commencement of the poll or on the date or dates on which a poll is taken for an election in that division.(2)Any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred and fifty rupees.
