Section 607A in Greater Hyderabad Municipal Corporation Act, 1955
607A. [ Penalty for Government servants etc. for acting as election agent, polling agent or counting agent. [Sections 607A, 607 B and 607 C inserted by Act No.28 of 2005.]
- If any person in the service of the State or Central Government or a Local Authority or a Corporation owned or controlled by the State or Central Government acts as an election agent of a candidate at an election held under this Act, he shall be punishable with imprisonment for a term which may extend to three months, or with fine or with both.
