127F. Officers etc., at election to act for candidates or influence voting.
- Any person who is a Returning Officer or an Assistant Returning Officer or a President or Polling Officer at a Panchayat Election or an Officer or Assistant appointed by the Returning Officer or by the Presiding Officer to perform any duty in connection with a Panchayat Election or a Member or a Police force on duty shall not endeavour-(i)to persuade any person to give his vote at a Panchayat Election;(ii)to dissuade any person from giving his vote at a Panchayat Election.(iii)to influence the voting of any person at a Panchayat election in any manner.Any person who. Contravenes these provisions shall be punishable with imprisonment which may extend to six months or with fine, which may extend to two hundred rupees or with both.An offence punishable under this section shall be cognizable and bailable:
