Section 21(f) in The Jharkhand Agricultural Produce Markets Rules, 2000
(f)shouting or otherwise acting in disorderly manner so as to cause annoyance to any person visiting the polling station of poll, or so as to interfere with the work of the officer or other persons on duty at the polling station.(ii)Any person who contravenes or wilfully adds or abates the contravention of sub-rule (i) shall be punishable with a fine which may extend to Rs. 100 by a First Class Magistrate.(iii)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this rule, he may direct in writing, any Police Officer to arrest him and thereupon the Police Officer shall arrest him.
