127M. Penalty for Government servants for acting as election agent or counting agent.
- If any person in the service of the Government acts as an election agent, or a polling agent or a counting agent of a candidate at Panchayat Election, he shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.An offence punishable under this section is cognizable and bailable.
