Section 82 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
82. Offences and penalties thereof.
(1)A person shall be guilty of a electoral offence if at any election, he:(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other documents affixed by or under authority of a returning officer; or(c)fraudulently defaces or fraudulently destroys any paper or the official work or any ballot paper or any declaration of identity or official envelops used in connection with voting by postal ballot; or(d)without due authority supplies any ballot paper to any person or is in possession of any ballot paper; or(e)fraudulently puts into any ballot box anything other than the ballot paper which he is authorized by law to put in; or(f)without the authority destroys, takes, opens or otherwise interferes with any ballot box or ballot paper other than in use for the purpose of election; or(g)fraudulently or without the authority as the case may be attempts to do any of the foregoing acts or willfully abets the doing of any such acts.(2)Any person guilty of an electoral offence under this rule shall be punished with a fine upto two hundred and fifty rupees.(3)For the purpose of this rule, a person shall be deemed to be on official duty if his duty is to take part in the conduct of an election or part of an election in doing the counting of votes or to be responsible at an election for the used ballot papers and other documents in connection with such election, but the expression, 'official duty' shall not include any duty imposed otherwise than by or under these rules.
