127B. Prohibition of public meeting on the day proceeding the Election Day and on the Election Day.
- Any person who convenes, holds or attends any public meeting in any polling area during the period of forty eight hours ending with the hour fixed for the conclusion of the poll for panchayat election in that polling area shall be punishable with fine which may extend to two hundred and fifty rupees.An offence punishable under this section shall be cognizable and bailable.
