Section 124(2) in The Punjab State Election Commission Act, 1994
(2)Any person guilty of an electoral offence under this section shall, -(a)if he is a Returning Officer or an 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, be punishable with imprisonment for a term which may extend to two years or with fine, or with both; and(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine, or, with both.
