Section 6(3) in The Bihar State Election Authority Act, 2008
(3)Disturbance at election meetings. - (i) 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 be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees or with both.An offence punishable under clause (i) shall be cognizable.Explanation. - This section applies to any public meeting of a political character held in any constituency between the date of the issue of a notification under this Act calling upon the constituency to elect a member or members and the date on which such election is held.(ii)If any police officer reasonably suspects any person of committing an offence under clause (i), he may, if requested so to do by the Election Authority or any officer authorized by it require that person to declare to him immediately his name and address and, 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 may arrest him without warrant.
