Section 40(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)For the purpose of this section, a person shall be deemed to be onofficial duty if his duty is to take part in the conduct of an election or part of anelection including the counting of votes or to be responsible after an election forthe used ballot papers and other documents in connection with such election butthe expression "official duty" shall not include any duty imposed otherwise thanby or under this Act in connection with such election.
