- [Every Presiding Officer, Polling Officer] [Substituted vide Orissa Act No. 6 of 2007.], clerk or other person, in attendance at the polling station who, except for some purpose authorised by law, communicates to any person, information showing directly for which candidate any voter has voted, and every person who by improper means procure any such information, shall be punishable with imprisonment to either description for a term which may extend to six months or with fine or with both.
