- Every Officer, Assistant Agent or other person who perform any duty in connection with the recording or counting of votes in panchayat election shall maintain the secrecy of the voting and shall not (except for some purpose authorized by or under any law) communicate to any person any information calculated to violate such secrecy.Any person who contravenes this provision shall be punishable with imprisonment for a term, which may extend to three months or with fine which may extend to five hundred-rupees or with both.An offence under this section is cognizable and bailable.
