Section 32(2) in Orissa State Bar Council Rules, 1989
(2)Undue influence, that is to say, any direct or indirect interference or attempt to interfere with the free exercise of any electoral right including the issuing or sending of any appeal or manifest for votes direct or indirect.Provided that a more intimation of a candidate with a bare request for a vote shall not amount to undue influence.And provided further that a candidate or his agent may orally ask for votes but on the date of election such requests shall not be made within a radius of 200 yard from the polling station. And a candidate may issue a written intimation to his voters announcing his candidature and seeking their votes or their first preference votes, which intimation shall not contain any other publicity or his eulogy. Such written intimation shall also not amount to undue influence.Attempt to secure from any voter his ballot paper with intent to prevent him from voting it directly or with intent to ensure that vote has been cast or is to be cast for a particular candidate shall be deemed to interfere with the free exercise of the electoral right of the said voter.
