Section 15 — Penalty for sitting and voting before making oath or affirmation or when not qualified or when disqualified.

If a person sits or votes as a member of the Legislative Assembly of 1 [the Union territory] before he has complied with the requirements of section 11 or when he knows that he is not qualified or that he is disqualified for membership thereof, he shall be liable in respect of each day on which he so sits or votes to a penalty of five hundred rupees to be recovered as a debt due to the Union.

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