Section 221B in Andhra Pradesh Panchayat Raj Act, 1994
221B. [ Prohibition of going armed to or near a polling station. [Inserted by Act No. 22 of 2006, dated 19.4.2006.]
(1)No person other than a Police Officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day, go armed with arms, as defined in the Arms Act, 1959, of any kind within the neighbourhood of a polling station.(2)If any person contravenes the provisions of sub-section (1), he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.(3)An offence punishable under subsection (2) shall be cognizable.]
