Section 92(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall -(a)convene, hold, attend, join or address any public meeting or procession in connection with an election; or(b)display to the public any election matter by means of cinematography television or other similar apparatus; or(c)propagate any election matter to the public by holding or by arranging the holding up, any musical concert or any theatrical performance or any other entertainment or amusement with a view to attracting the members of the public thereto;in any polling area of a ward during the period of forty eight hours ending with the hour fixed for the conclusion of the poll for any election in that ward.
