Section 4 in The M.P. Local Authorities (Electoral Offences) Act, 1964
4. Disturbances at election meetings.
(1)Any person who at a public meeting [relating to an election] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).] acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with fine which may extend to two hundred and fifty rupees.(2)[x x x] [Omitted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).](3)If any police officer reasonably suspects any person of committing an offence under sub-section (1), he may, if requested so to do by the Chairman of the meeting, require that person to declare to him immediately his name and address and, if that person refuses or fails so to declare his name and address, or if the police officer reasonably suspects him of giving a false name or address the police officer may arrest him without warrant.
