Section 505(3) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(3)Offence under Sub-section (2) committed in place of worship, etc. Whoever commits any offence specified in Sub-section (2) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years shall also be liable to fine.Exception. It does not amount to an offence, within the meaning of this section, when the person making, publishing or circulating any such statement, rumor or report, has reasonable grounds for believing that such statement, rumour or report is true and makes, publishes or circulates it in good faith and without any such intent as aforesaid.][Section 505 has been reproduced here as amended from time to time.]Annexure - VIIIExtracts from the Representation of People Act, 1950(Act 43 of 1950)Part-III[Electoral Rolls for Assembly [***] [Substituted by Act 2 of 1956, Section 10 for the heading 'Registration of Parliamentary Elector'.] Constituencies]
