Section 66 in Chennai City Municipal Corporation Act, 1919
66. Infringement of secrecy of election.
- [Every officer, clerk, agent or other person performing any duty in connection with the recording or counting of votes at an election] [Substituted by section 8 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962) which came into force on the 17th September 1962.] who, except for some purpose authorised by law communicates to any person any information showing, directly or indirectly for which candidate any voter, has voted and every person who by any improper means procures any such information, shall be punished with imprisonment of either description which may extend to six months or with fine or with both.
