Section 121 in The Punjab State Election Commission Act, 1994
121. Penalty for Government servants and employees of local bodies for acting as election agent, polling agent or counting agent.
- If any person in any service of the State Government or a local body acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.
