(2)No person shall print or cause to be printed any election pamphlet or poster-(a)unless a dec1aratiorl as to the identity of the publisher thereof, signed by him and" attested by two person to whom he is personally known, is delivered by him to the printer in duplicate; and(b)unless within reasonable time after the printing of the document, one copy of the declaration is sent by printer, together with one copy of the document to the District Returning officer (District Magistrate) of the district where it is printed.Any person who contravenes any of the provision of subsection (1) and (2) shall be punishable with imprisonment for a term which may extend to six months or with fine which any extend to two hundred rupees or with both.An offence under this section is cognizable and bailable.
