Section 12(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(1)If the principal officer of a local authority has reasons to believe that any offence punishable under Section 5 or under clause (a) of sub-section (2) of Section 11 has been committed in reference to any election, it shall be the duty of such officer to send a report in that behalf forthwith to the Collector within whose local jurisdiction the local authority situate.
