Section 30 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
30. on conviction, be punished with fine which may extend to Rupees One Lakh.
Disturbances at election meetings.- (1) Any person who at a publicmeeting to which this section applies acts, or incites others to act, in a disorderlymanner for the purpose of preventing the transaction of the business for which themeeting was called shall, on conviction, be punished with fine which may extend to onelakh rupees.(2)This section applies to any public meeting in connection withcorporation elections held in any ward between the date of the issue of anotification fixing the date of the poll to elect a councillor or councillors and thedate on which the election is held.(3)If any police officer reasonably suspects any person of committing anoffence under sub-section (1), he may, if requested so to do by the chairman of the
