127G. Prohibition of canvassing in or near polling stations.
- No person shall, on the date or dates on which poll is taken at any polling station commit any of the following station or at any public or .private place within a distance of one hundred meters of the polling Station, namely-(i)canvassing for votes; or(ii)soliciting the vote of any elector; or(iii)persuading any elector not to vote for any particular candidate; or(iv)persuading any elector not to vote at the election; or(v)exhibiting any notice or sign, other than an official notice relating to the Panchayat Election.Any person who contravenes these provisions shall be punishable with fine which may extend to two hundred and fifty rupees.Any offence punishable under this section shall be cognizable and bailable.
