Section 28C in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
28C. Disturbance at election meeting.
(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.(2)This section applies to any public meeting of a political character held in any electoral division between the date of the issue of a notification under this Act calling upon the electoral division to elect a Councillor or Councillors and the date on which such election is held.(3)If any police officer reasonably suspects any person of committing an offence under sub-section (1), he may, if requested to do so by the Chairman of the meeting, require that person to declare to him immediately his name and address, or if that person refuses or fails so to declare his name and address, or if the police officer reasonably suspects him of giving a false name or address, the police officer may arrest him without warrant.
