| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 9A |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Relating To Elections | - | Parliament of India |
1[171-I. Failure to keep election accounts.- Whoever being required by any law for the time being in force or any rule having the force of law to keep accounts of expenses incurred at or in connection with an election fails to keep such accounts shall be punished with fine which may extend to five hundred rupees.]
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1. Section 171-I ins. by Act 39 of 1920, sec. 2.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Failure to keep election accounts. | Fine of 500 rupees. | Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Magistrate of the first class. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
