Section 79 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
79. Breaches of official duty in connection election.
(1)If any person to whom this rule applies is without reasonable cause guilty of any act or omission in breach of his official duty he shall be punishable with fine which may extend to two hundred rupees.(2)No suit or other legal proceeding shall lie against any such person for damages in respect of any such act or omission as aforesaid.(3)The persons to whom this rule applies are the returning officer, presiding officers, polling officers and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidatures or the recording or counting of votes at an election and the expression "official duty" shall for the purpose of this rule be construed accordingly but shall not include duties imposed otherwise than by or under these rules.
