Section 394 in The Maharashtra Municipal Corporations Act, 1949
394. Punishment for offences of preparing false election rolls. - Any officer or servant of the Corporation who knowingly prepares [or deletes or adds to or amends an entry in the list of voters] at ward elections which is incorrect or false shall, on conviction, be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
