Section 30(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)A person shall be guilty of an electoral offence, if at any election he:-(a)fraudulently defaces, destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the returning officer; or(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot paper or any declaration of identify or official envelope used in connection with voting by postal ballot; or(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or(e)fraudulently puts into any ballot-box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot paper than in use for the purpose of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or willfully aids or abets the doing of any such acts.
