Section 102 in The Orissa Municipal Corporation Act, 2003
102. Other offences and penalties therefor.
(1)No person at an election shall -(a)deface or destroy fraudulently and nomination paper; or(b)deface, destroy or remove fraudulently any list, notice or other document affixed by or under the authority of a Returning Officer; or(c)deface or destroy fraudulently any ballot paper or the official mark on any ballot paper; or(d)without due authority, supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or(e)fraudulently put into any ballot box anything other than the ballot paper which he is authorized by law to put in; or(f)without due authority, destroy, take, open or otherwise interfere with any ballot paper than in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be,attempt to do any of the foregoing acts or willfully aid or abet the doing of any such acts.(2)Any person who contravenes the provisions of Sub-section (1) shall -(a)if he is a Returning Officer or an Assistant Returning Officer or a Presiding Officer at a polling station or any other officer or clerk employed on official duty in connection with the election, be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both; or(b)if he is any other person, be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
