127H. Penalty for disorderly conduct in or near polling stations.
(1)No person shall, on the day or dates on which a poll is taken at any polling station(i)use or operate, within or at the entrance of the polling station or any public or private place in the neighbourhood thereof, any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loudspeaker; or(ii)shout, or other act in a disorderly manner, within or at the time. entrance of the polling station or in public or private place in the neighbourhood thereof, so as to cause annoyance to any person visiting ,the polling station for the poll, or so as to interfere with the work of the officers and other person on duty at the polling station.Any person who contravenes or wilfully aids or abets the contravention of, these provisions shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.An offence punishable under this section is cognizable and bailable.(2)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under this section he may direct any police officer to arrest such person and thereupon the police officer shall arrest him.(3)Any police officer may taken such steps, and use such I force, as may be reasonably necessary for preventing any contravention of the provisions of this section and may seize any apparatus used for such contraventions.
