Section 3 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
3. Prohibition of public meetings on the election day.
- [(1) No person shall convene, hold or attend any public meeting within any constituency in which a poll is taken for an election in that constituency within 48 hours before the close of the poll.] [[Sub-Section (1) substituted by West Bengal Act 9 of 1986, w.e.f. 31.1.1986, which was earlier as under:-'(1) No person shall convene, hold or attend any public meeting within any constituency on the date or dates on which a poll is taken for an election in that constituency.'.]](2)Any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred and fifty rupees.
