(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees or with both. An offence punishable under this sub-section shall be cognizable.Explanation. 'Public meeting' means meeting of a political character held in any ward between the date of the issue of a notification under this Act calling upon the ward to elect a councillor or councillors and the date on which such election is held.
