Section 4(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(1)Any person who at a public meeting [relating to an election] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).] 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 fine which may extend to two hundred and fifty rupees.
