Central Government Act
Section 134B(1) in The Representation Of The People Act, 1951.
(1) No person, other than the returning officer, the presiding officer, any police officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day go armed with arms, as defined in the Arms Act, 1959 , of any kind within the neighbourhood of a polling station.