Section 21 in The Jharkhand Agricultural Produce Markets Rules, 2000
21. Prohibition of canvassing in or near polling station.
- (i) No person shall, on the date or dates on which a poll is taken at any polling station commit any of the following acts within the polling station or in any public or private place within a distance of one hundred metres of the polling station, namely :-(a)canvassing for voter; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than an official notice) relating to the election; or(f)shouting or otherwise acting in disorderly manner so as to cause annoyance to any person visiting the polling station of poll, or so as to interfere with the work of the officer or other persons on duty at the polling station.(ii)Any person who contravenes or wilfully adds or abates the contravention of sub-rule (i) shall be punishable with a fine which may extend to Rs. 100 by a First Class Magistrate.(iii)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this rule, he may direct in writing, any Police Officer to arrest him and thereupon the Police Officer shall arrest him.
