Section 604(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall, on the date or dates on which a poll is taken at any polling station, commit any of the following acts within the polling station or in any public or private place within a distance of [one hundred meters] [Substituted by Act No.28 of 2005.] of the polling station, namely:-(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election, or(e)exhibiting any notice or sign, other than an official notice relating to the election.
