Section 180(1) in Haryana Panchayati Raj Act, 1994
(1)No person shall, on the date or dates on which a poll is to be held in any polling station, commit any of the following acts within the polling station, or in any public or private place within a distance of one hundred metres of the polling station, namely :-(a)canvassing for votes ;(b)soliciting the vote of any voter ;(c)persuading any voter not to vote at the election ;(d)persuading any voter not to vote for any particular candidate;(e)exhibiting any notice or sign (other than an office notice) relating to the election.
