Section 10(3) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(3)The persons to whom this section applies are the Registering Authorities for preparation or revision of electoral rolls, returning officers (which expression shall mean the Chairman of the Commissioners of municipalities in reference to elections under the Bengal Municipal Act, 1932), presiding officers, polling officers and any other person appointed to perform any duty in connection with the preparation or revision of an electoral roll, 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 purposes of this section, be construed accordingly, but shall not include duties imposed otherwise than by or under [the Bengal Municipal Act, 1932, or the Calcutta Municipal Corporation Act, 1980, or the Howrah Municipal Corporation Act, 1980,] [Words and figures substituted for the words and figures 'the Bengal Local Self-Government Act of 1885 or the Calcutta Municipal Act, 1923, or the Bengal Municipal Act, 1932, or the Calcutta Municipal Act, 1951,' by West Bengal Act 26 of 1984, w.e.f. 25.6.1984.] as the case may be.
