Section 84 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
84. Penalty for misconduct at the polling station.
(1)Any person who during the hours fixed for the poll at any polling station misconducts himself or fails to obey the lawful directions of the Presiding Officer may be removed from the polling station by the Presiding Officer or by any Police Officer on duty or by any person authorized in this behalf by such Presiding Officer.(2)The powers conferred by sub-rule (1) shall not be exercised so as prevent any elector who is otherwise entitled to vote at a polling station from having an opportunity of voting at that station.(3)If any person who has been so removed from a polling station re-enters the polling station without the permission of the Presiding Officer, he shall, on conviction, be punished with fine which may extend to one thousand rupees.
