Section 102(2) in The Orissa Municipal Corporation Act, 2003
(2)Any person who contravenes the provisions of Sub-section (1) shall -(a)if he is a Returning Officer or an Assistant Returning Officer or a Presiding Officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both; or(b)if he is any other person, be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
