Section 29(1) in The Delhi Municipal Corporation Act, 1957
(1)Any person at an election fraudulently takes or attempts to take a ballot paper [or a ballot box or a voting machine or a part thereof] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] out of a polling station, or wilfully aids or abets the doing of any such act, shall be punishable with imprisonment for term a which may extend to one year, or with fine which may extend to five hundred rupees or with both.
