Section 91(2) in The Bihar Municipal Election Rules, 2007
(2)If any person contravenes the provision of sub-rule (1) he shall render himself liable to dismissal from the service of the Municipality and any Police Officer not below the rank of Assistant Sub-inspector of Police who sees such person contravening the provision of sub-rule (1) shall have the power to prosecute him. On conviction such person may be punished with imprisonment which may extend to six months or with fine or with both.
