Section 127 in Arunachal Pradesh Panchayat Raj Act, 1997
127.
(1)No person who is a returning officer or a presiding officer or a polling officer at any election or any officer or clerk appointed by the returning officer or the presiding officer to perform any duty in connection with an election shall, in the conduct of the management of the election, do any act (other than the giving of a voter) for the furtherance of the prospects of the election of a candidate,(2)No such person as aforesaid, and no member of a police force, shall endeavor,(a)to persuade any person to give his vote at an election; or(b)to dissuade any person from giving his vote at an election or(c)to influence the voting of any person at an election in any manner.(3)Any person who contravenes the provisions of sub-section (1) or subsection (2.) shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.(4)An offence punishable under subsection (2) shall be cognizable.
