Section 133 in The Jammu and Kashmir Representation of the People Act, 1957
133. [ Prohibition of Public meetings. [Substituted by Act XXIV of 1975 dated 19-08-1975.]
(1)No person shall convene, hold, attend or address any public meeting in connection with election-(a)in any polling area during the period of thirty six hour prior to the hour fixed for the commencement of the poll for any election in that area; and(b)in any building belonging to or taken in lease by or under occupation of any Department of the Central or the State Government or any local corporation or autonomous body established by or under any law for the time being in force in the State.(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.]
