Section 31 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
31. him without warrant
Restrictions on the printing of pamphlets, poster and others.-(1) Noperson shall print or publish or cause to be printed or published, any election pamphletor poster which does not bear on its face the names and addresses of the printer and thepublisher thereof.(2)No person shall print or cause to be printed any election pamphlet orposter unless a declaration as to the identity of the publisher thereof, signed byhim and attested by two persons to whom he is personally known, is delivered byhim to the printer in duplicate.(3)Any person who contravenes any of the provisions of sub-section (1)or subsection (2) shall, on conviction be punished with imprisonment for a termwhich may extend to six months or with fine which may extend to one lakh
