Section 32 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
32. rupees or with both.
Maintenance of secrecy of voting.- (1) Every officer, employee, agent orother person who performs any duty in connection with the recording or counting ofvotes at an election under this Act shall maintain and aid in maintaining, the secrecy ofthe voting and shall not, except for some purpose authorised by or under any law,communicate to any person any information calculate to violate such secrecy.(2)Any person who contravenes the provisions of sub-section (1) shall,on conviction, be punished with imprisonment for a term which may extend to
