Section 31(1) in Haryana Municipal Corporation Act, 1994
(1)A person shall be guilty of an electoral offence, if at any election he -(a)fraudulently defaces, destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of the Returning Officer; or(c)fraudulently defaces or destroys any ballot paper or the official mark on any ballot-paper or any declaration or identity or official envelop used in connection with voting by postal ballot; or(d)without due authority supplies any ballot paper to any person or receives any ballot paper from any person or is in possession of any ballot paper; or(e)fraudulently puts into any ballot-box any thing other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot paper than in the use for the purpose of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.
