Section 11(2) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(2)Any person guilty of an electoral offence under this section shall,-(a)if he is a returning officer or a polling officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;(b)it he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.
