Section 33A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
33A. [ Penalty for illegal hiring or procuring of conveyances at elections. [Section 33-A was inserted by Maharashtra 35 of 1963, Section 10]
- If any person is guilty of any corrupt practice which is deemed to be corrupt practice under sub-section (6) of section 27 and specified in sub-section (5) of section 123 of the Representation of the People Act, 1951, at or in connection with an election, he shall be punished with fine which may extend to two hundred and fifty rupees.]
