Section 3 in The M.P. Local Authorities (Electoral Offences) Act, 1964
3. Prohibition of public meetings on and one day prior to election day.
(1)No person shall convene, hold or attend any public meeting within any constituency on and one day prior to the date or dates on which a poll is taken for an election in that constituency.(2)Any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred and fifty rupees.
