Section 93 in The Orissa Municipal Corporation Act, 2003
93. Disturbances at election meetings.
(1)Any person who at a public meeting 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, shall be punished with fine which may extend to two hundred and fifty rupees.(2)If any police officer reasonably suspects any person of committing an offence under Sub-section (1), he may, if requested so to do by the Chairman of the meeting, require that person to deciare immediately his name and address, and if that person refuses or fails so to declare his name or address, or if the police officer reasonably suspects him of giving a false name or address, the police officer may arrest him without warrant.Explanation. - For the purpose of this section "public meeting" means a meeting of a political character held in any ward between the date of making nomination of candidates for the purpose of election and the date on which such election is held.
