Section 28C in The Mumbai Municipal Corporation Act, 1888
28C. Breaches of official duty in connection with elections.
(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall, on conviction, be punished with fine which may extend to five hundred rupees.(2)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.(3)The persons to whom this section applies are [* * *] [The words 'the Commissioner' were deleted by Maharashtra 41 of 1994, Section 24(2).] presiding officers, polling officers and any other [person or officer appointed, designated or empowered] [These words were substituted for the words 'persons appointed' by Maharashtra 41 of 1994, Section 24(b).] to perform any duty in connection with the preparation of a municipal election 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 purpose of this section be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
