Section 304L(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)The persons to whom this section applies are the district election officers, returning officers, assistant retuning officers, presiding officers, polling officers, and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidature or the recording or counting of votes at an election; and the expression "official duty" shall for the purposes of this section be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
