Section 343F in Andhra Pradesh Municipalities Act, 1965
343F. Maintenance of secrecy of voting.
(1)Every officer, clerk, agent or other person who performs any duty in connection with the recording or counting of votes at an election shall maintain, and aid in maintaining, the secrecy of the voting and shall not (except for some purpose authorised by or under any law) communicate to any person any information calculated to violate such secrecy.(2)Any person who contravenes provisions of sub-section (1) shall be punishable with imprisonment for a term, which may extend to three months or with fine or with both.
