Section 40 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
40. Prohibition of public meetings and canvassing.
(1)No person shall convene, hold or attend any public meeting in any polling area during the period of forty-eight hours preceding the hour fixed for the closure of the poll for any election in that polling area.(2)No person shall, on the date or dates on which a poll is taken, commit any of the following acts within the polling station, or in any public or private place within a distance of one hundred meters of the polling station, namely(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than official notice) relating to election.(3)Any person who contravenes the provisions of Sub-rules (1) and (2) shall be punished with fine which may extend to one hundred rupees.(4)An offence under this rule shall be cognizable.
