Section 50 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
50. Notice at the Polling Station.
- Outside and inside of each polling station there shall be displayed prominently-(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling station; and(b)a notice giving the name of each candidate in Hindi in the Devnagri Script in the same order in which the names of such candidates appear in the list of contesting candidates published under Rule 35;(c)Prohibition of canvassing in or near polling station-(i)No person shall, on the date on which a poll is taken at any polling station, commit any of the following acts within the polling station or any road, street, lane or open space within a distance of one hundred metres of the polling station, namely,-(a)canvassing for votes; or(b)soliciting the vote of any voter; or(c)persuading any voter not to vote at the election; or(d)persuading any voter not to vote for any particular candidate; or(e)exhibiting any notice or sign (other than an official notice) relating to election.(ii)Any person who contravenes the provisions of sub-rule (1) shall be punishable with fine which may extend to One hundred and Fifty rupees.(d)Penalty for disorderly conduct in or near polling stations-(1)No person shall, on the dates on which a poll is taken at any polling station,-(a)use or operate within or at the entrance of the polling station, or in any public or private place in the neighbourhood thereof, any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud speaker; or(b)shout, or otherwise act in a disorderly manner within or at the entrance of the polling station or in any public or private place in the neighbourhood thereof, so as to cause, annoyance to any person visiting the polling station for the poll, or so as to interfere with the work of officers and other persons on duty at the polling station.(2)Any person who contravenes, or wilfully aids or abets the contravention of provisions of sub-rule (1) shall be punishable with fine which may extend to two hundred rupees.(3)Any police officer may take such steps and use such force as may be reasonably necessary for preventing any contravention of the provisions of sub-rule (1) and may seize any such apparatus used for such contravention.
