[126. Prohibition of public meetings during period of forty-eight hours ending with hour fixed
for conclusion of poll.—
(1) No person shall—
(a) convene, hold, attend, join or address any public meeting or procession in connection with
an election; or
(b) display to the public any election matter by means of cinematograph, television or other
similar apparatus; or
(c) propagate any election matter to the public by holding, or by arranging the holding of, any
musical concert or any theatrical performance or any other entertainment or amusement with a
view to attracting the members of the public thereto,
in any polling area during the period of forty-eight hours ending with the fixed for the conclusion of the
poll for any election in the polling area.
(2) Any person who contravenes the provisions of sub-section
(1) shall be punishable with
imprisonment for a term which may extend to two years, or with fine, or with both.
(3) In this section, the expression “election matter” means any matter intended or calculated to
influence or affect the result of an election.]
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