Section 78(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)The procuring or abetting or attempting to procure by a candidate or his agent, the application by a person whether for a ballot paper in the name of any other person, whether living or dead or in a fictitious name, or by a person for a ballot paper in his own name when by reason of the fact that he has already voted in the same or some other ward, he is not entitled to vote.
