Section 11(1) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(1)Any person who at any election fraudulently takes, or attempts to take, a ballot paper out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.
