Section 11(e) in The Punjab State Election Commission Act, 1994
(e)if he has been found guilty of any offence punishable under Section 153A or section 171E or section 171F or section 376 or section 376A or section 376B or section 376C or section 376D or section 498A or section 505 of the Indian Penal Code, 1960 or any offence punishable under Chapter XIII of this Act unless a period of six years has elapsed since the date of such conviction; or
