LexSection 133 — Penalty for illegal hiring or procuring of conveyance at elections.
The Representation of the People Act, 1951
1 [ 133. Penalty for illegal hiring or procuring of conveyance at elections .--If any person is guilty of any such corrupt practice as is specified in clause (5) of section 123 at or in connection with an election, he shall be punishable with imprisonment which may extend to three months and with fine.]Open in Lexace · Ask the AI about this section