34. [Offences by Presiding Officer and Polling Officer] [Substituted vide Orissa Act No. 6 of 2007.].
- [Every Presiding Officer or Polling Officer] [Substituted vide Orissa Act No. 6 of 2007.], who permits a person to vote, knowing that such person is not entitled to vote or who prevents a person from voting, knowing that such person is entitled to vote, shall be punishable with imprisonment which may extend to six months or with fine or with both.
