Section 72 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
72. Restriction on the printing of pamphlets, posters etc.
(1)No person shall print or publish, or cause to be printed or published, any election pamphlet - poster which does not bear on its face the names and address of the printer and the publisher thereof.(2)For the purpose of this rule:-(a)Any process for multiplying copies of a document, other than copying it by hand shall be deemed to be printing and the expression 'Printer' shall be construed accordingly and(b)election pamphlet or poster means any printed pamphlet, hand bill or other document distributed for the purpose of promoting or prejudicing the election of candidate or group of candidates or any placard or poster having reference to an election but does not include any hand bill, placard or poster merely announcing the date, time place and other particulars of an election meeting or routine instructions to election agents or workers.(3)Any person who contravenes provision of sub-rule (1) shall be punishable with fine which may extend to two hundred and fifty rupees.
