Section 187(2) in Haryana Panchayati Raj Act, 1994
(2)Any person guilty of an offence under this section shall -(a)If he is returning officer or a presiding officer at a polling station or any other officer or official employed on official duty in connection with the election, on conviction, be punished with imprisonment for a term which may extend to two years or with fine of rupees one thousand or with both;(b)if he is any other person, on conviction be punished with imprisonment for a term which may extend to six months or with fine of five hundred rupees or with both.
