- Any person who at a public meeting of political character held lawfully between the date of issue of notification of panchayat election and date fixed for ending election canvases; 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 punishable with imprisonment for a. term which may extend to there months or with fine which may extend to one thousand rupees or with both.An offence punishable under this section shall be cognizable and bailable.
