Section 109 in The Punjab State Election Commission Act, 1994
109. Promoting enmity between classes in connection with election.
- Any person who in connection with an election under this Act, promotes or attempts to promote on ground of religion, race, caste, community or language, feelings of enmity or hatred, between different classes of the citizens, shall be punishable with imprisonment for a term, which may extend to three years, or with fine, or with both.
