Section 14B in The M.P. Local Authorities (Electoral Offences) Act, 1964
14B. Penalty for Government servant for acting as election agent, polling agent or counting agent.
- If any person in the service of the Government acts as an election agent or a polling agent or a counting agent of a candidate at an election, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
