Section 40(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Any person guilty of an electoral offence under this section shall,-(a)if he is the returning officer or an assistant returning officer or apresiding officer at a polling station or any other officer or person employedon official duty in connection with the election, on conviction, be punishedwith imprisonment for a term which may extend to two years, or with fine,or with both;(b)if he is any other person, on conviction, be punished withimprisonment for a term which may extend to six months, or with fine, ofwith both.
