Section 74 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
74. Officers etc., at election not Act for candidates or to influence voting.
(1)No person who is returning officer or a presiding or polling officer at a election or an officer or clerk appointed by the returning officer, or the presiding officer to perform any duty in connection with elections shall in the conduct of arrangement of the election do any act (other than the giving of vote) for the furtherance of the prospects of the election of a candidate.(2)No such person as aforesaid, and no member of a police force, shall endeavour:(a)To persuade any person to give his vote at an election; or(b)To dissuade any person from giving his vote at an election; or(c)To influence the voting of any person at an election in any manner.(3)Any person who contravenes the provisions of sub-rule (1) or sub-rule (2) shall be punishable with fine which may extend to two hundred and fifty rupees.
