Section 82 in The Coimbatore City Municipal Corporation Act, 1981
82. Other offences and penalties therefor.
- No person at an election shall-(a)fraudulently deface or fraudulently destroy any nomination paper; or(b)fraudulently deface, destroy or remove any lists, notice or other document affixed by or under the authority of a returning officer; or(c)fraudulently deface or fraudulently destroy 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 in to 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 box or ballot papers then 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 wilfully 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 punishable with imprisonment for a term which may extend to two years or with fine or with both;(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take part in the conduct of an election or part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election, but the expression "official duty" shall not include any duty imposed otherwise than by or under this Act.(4)An offence punishable under clause (b) of sub-section (2) shall be cognizable.
