Section 42 in Karnataka Municipal Corporations Act, 1976
42. Disturbances at election meetings.
(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.(2)This section applies to any public meeting in connection with corporation elections held in any [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] between the date of the issue of a notification fixing the date of the poll to elect a councillor or councillors and the date on which the election is held.(3)If any police officer reasonably suspects any person of committing an offence under sub-section (1), he may, if requested so to do by the chairman of the meeting, require that person to declare to him immediately his name and address and, if that person refuses or fails so to declare his name and address, or if the police officer reasonably suspects him of giving a false name or address, the police officer may arrest him without warrant.
