Section 29 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
29. 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 any provision of sub-section (1) shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine, or with both.
