Section 28E(1) in The Mumbai Municipal Corporation Act, 1888
(1)A person shall be guilty of an offence if at any election he-(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 State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 25(a).]; Or(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper; or(d)without due authority supplies any ballot paper to any person; or(e)fraudulently puts into any ballot box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
