(1)No person at an election shall -(a)fraudulently deface or fraudulently destroy any nomination paper; or(b)fraudulently deface, destroy or remove any list, notice or other document affixed by or under the authority of a Returning Officer; or(c)fraudulently deface or fraudulently destroy any ballot paper or the official mark on any ballot paper; or(d)without due authority supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or(e)fraudulently put into any ballot box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroy, take, open or otherwise interfere with any ballot box or ballot paper then in use for the purpose of the election; or(g)fraudulently or without due authority, as the case may be, attempt to do any of the foregoing acts or willfully aid or abet the doing of any such acts.
