Section 108(9) in The Punjab State Election Commission Act, 1994
(9)Booth capturing by a candidate or his agent or other person;Explanation. - (1) In this section the expression "agent" includes an election agent, a polling agent and any person who is held to have acted as an agent in connection with the election with the consent of the candidate;Explanation. - (2) For the purpose of clause (8), a person shall be deemed to assist in furtherance of the prospects of a candidate's election, if he acts as an election agent of that candidate;Explanation. - (3) For the purpose of clause (8), notwithstanding anything contained in any other law for the time being in force, the publication in the Official Gazette of the appointment, resignation, termination of service, of the Central Government (including a person serving in connection with the administration of a Union Territory) or of a State Government, shall be conclusive proof,-(i)of such appointment, resignation, termination of service, dismissal or removal from service, as the case may be; and(ii)where the date of taking effect of such appointment, resignation, termination of service, dismissal or removal from service, as the case may be, is stated in such publication, also of the fact that such person was appointed with effect from the said date, or in the case of resignation, termination of service, dismissal or removal from service, such person ceased to be in such service with effect from the said date.Explanation. - (4) For the purpose of clause (9), "Booth capturing" shall have the same meaning as in section 123.
