Section 28 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
28. Penalty for illegal hiring or procuring of conveyances at election.
- If any person is guilty of any such corrupt practice as is specified in clause (5) of Section 22 at or in connection with an election, he shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.
