Section 131 in Arunachal Pradesh Panchayat Raj Act, 1997
131.
Any person who in connection with an election under this Act, promotes or attempts to promote on grounds of religion, race, caste, community or language feelings of enmity or hatred between different classes of the citizens of India shall, on conviction, be punished with imprisonment for a term which may extend to three years, or with fine or with both.
