Section 29 in Karnataka Agricultural Produce Marketing Act 1966
29. Prohibition of canvassing in or near polling stations.
(1)No person shall on the date or dates on which a poll is taken in any polling station commit any of the following acts in any public or private place within a distance of one hundred meters of the polling station namely:-(a)canvassing for votes; or(b)soliciting the vote of any voter; or(c)persuading any voter not to vote in the election; or(d)exhibiting any notice or sign other than an official notice relating to the election.(2)Any person who contravenes the provisions of sub-section (1) shall on conviction be punished with fine which may extend to two hundred and fifty rupees.(3)An offence punishable under this section shall be cognizable.
