Section 8(2) in The Representation of the People Act, 1951
(2)A person convicted for the contravention of—(a)any law providing for the prevention of hoarding or profiteering; or(b)any law relating to the adulteration of food or drugs; or(c)any provisions of the Dowry Prohibition Act, 7[1961 (28 of 1961)], and sentenced to imprisonment for not less than six months, shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.
