Section 158S(2) in The Himachal Pradesh Panchayati Raj 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 fora term which may extend to six month, or with fine, or with both.
