Section 22 in The Gujarat Municipalities Act, 1963
22. Removal of ballot papers from polling station to be an offence.
(1)Any person who at an election under this Act fraudulently takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets in doing of any act shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by an officer.Provided that when it is necessary to cause a woman to be searched, the search shall be made by another woman with strict regard to decency.(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the presiding officer, or when the search is made by a police officer shall be kept by such officer in safe custody.(4)An offence punishable under sub-section (1) shall be cognizable.
