Section 53(1) in Karnataka Municipal Corporations Act, 1976
(1)A person shall be guilty of an electoral offence if at any election, he,-(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document, affixed by or under the authority of a returning officer; or(c)fraudulently defaces or fraudulently destroys any ballot paper or [voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.] or the official mark on any ballot paper; or [voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.](d)without due authority supplies any ballot paper [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.] to any person or receives any ballot paper [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.] from any person or is in possession of any ballot paper; [or voting machine] [Deemed to have been Inserted by Act 17 of 2009 w.e.f.28.5.2009.](e)fraudulently puts into any ballot box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any [ballot box, ballot papers or voting machine] [Deemed to have been Substituted by Act 17 of 2009 w.e.f.28.5.2009.] then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
