Section 130(12) in The Bihar Panchayat Raj Act, 2006
(12)Breaches of official duty in connection with election.-(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 be punishable with fine which may extend to five hundred rupees.(1-A) An offence punishable under clause (1) shall be cognizable.
