Section 94(4B) in Kerala Cooperative Societies Act, 1969
(4B)Whoever, before, during or after the election of members of the committee or of office bearer or of delegates indulges in or adopt any corrupt practices mentioned hereunder shall be punishable with imprisonment which may extend up to six months or with fine which may extend up to one thousand rupees or with both,(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the Co-operative Election Commission or the Electoral Officer or the Returning Officer; or(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark or the ballot box or any identity card for election relating to any society; or(d)supplies any forged ballot paper or forged identity card; or(e)fraudulently put any other matter other than ballot paper in the ballot box which he is not authorised by law; or(f)commits any criminal offence against the Electoral Officer or the Returning Officer or the Polling Personnel or other office bearers and employees of a society; or(g)offers any gift or promise with the intention to influence members to vote in favour of him or to any other person; or(h)compel any person to withdraw or not to withdraw from being a candidate at an election to any society.]
