Section 145S(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Any person guilty of an electoral offence under this section, shall-(a)if he is a Returning Officer or an Assistant Returning Officer or a Presiding Officer at a polling station or any other officer or clerk 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, 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 or with both.
