Section 130(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Any person guilty of an offence under the section shall,(a)if he is a returning officer or presiding officer of a polling station or any other officer or clerk employed on official duty in connection with the election, on conviction, be punished with imprisonment for a term which may extend to two years or with fine or with both(b)if he is any other person, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.
