Section 9 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
9. Penalty for illegal hiring or procuring of conveyances at elections.
- If any person is guilty of any such corrupt practice as is specified [********] [Words and figures 'in rule 4 of Part II of the Fourth Schedule to the Bengal Local Self-Government Act of 1885 or in rule 4 of Part II of Schedule II to the Calcutta Municipal Act, 1923, or' omitted by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.] in clause (vii) of sub-section (1) of section 29 of the Bengal Municipal Act, 1932, or [in rule 4 of Part II of Schedule III to the Calcutta Municipal Corporation Act, 1980,] [Words and figures substituted for the words and figures 'in rule 4 of Part II of Schedule II to the Calcutta Municipal Act, 1951,' by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.] at or in connection with an election, he shall be punishable with fine which may extend to two hundred and fifty rupees.
