Section 158O(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Any person who at any election unauthorisedly takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with the imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
