Section 135(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)Every officer, clerk, agent or other person who performs any duty in connection with 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 authorized by or under any law, communicate to any person any information calculated to violate such secrecy.[Provided that the provisions of this sub-section shall not apply to such officer, clerk, agent or other person who performs any such duty at an election to fill a seat or seats in the Legislative Council.] [Inserted by Act No. XIX of 2011, dated 18th October, 2011.]
