Section 21 in Nagpur rules Relating to the Election of Councillors
21.
(1)Every officer, clerk, agent or other person who performs any duty in connection with the recording or counting of votes shall maintain and aid in maintaining the secrecy of the voting and shall not except for some purpose authorised by these rules or under any law communicate to any person information calculated to violate such secrecy.(2)any person who wilfully acts in contravention of sub-rule (1) and any elector who takes any voting paper received by him or a part thereof outside the polling station shall be punishable with fine which may extend to fifty rupees.
