Section 101 in The Orissa Municipal Corporation Act, 2003
101. Removal of ballot papers from polling station to be an offence.
(1)Any person who at any election fraudulently takes, or attempts to take, a ballot paper out of polling station, or wilfully aids or abets the doing of any such act shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.(2)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under Sub-section (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person or may search such person or cause him to be searched by a police officer :Provided that when it is necessary to cause a woman to be searched, the search shall be made by another woman with strict regard to the decency.(3)Any ballot paper found after search of the person so arrested either by the Presiding Officer, or by the police officer, shall be kept by the police officer in safe custody.
