Section 39 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
39. with fine or with both.
Removal of electronic voting machine from polling station to be anoffence.- (1) Any person who at any election fraudulently takes or attempts to take aelectronic voting machine out of a polling station or willfully aids or abets the doing ofany such act shall, on conviction, be punished with imprisonment for a term which mayextend to one year, or with fine which may extend to five hundred rupees, or with both.(2)If the presiding officer of a polling station has reason to believe thatany person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leaves the polling station, arrestor direct a police officer to arrest such person and may search such person or
