Section 13E(5) in The U.P. Municipalities Act, 1916
(5)No person shall vote at any election if he is confined in a prison whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the Police :Provided that nothing in this sub-section shall apply to a person subject to preventive detention under any law for the time being in force.] [Inserted by U.P. Act No. 7 of 1953.]
