Section 31 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
31. Breaches of official duty in connection with election.
(1)If any person to whom this section applies is without reasonable cause guilty of an 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 returning officers, presiding officers, polling officers and any other persons appointed to perform any duty in connection with the preparation of a municipal voters list, the receipt of nominations or withdrawals of candidatures or the recording or counting of votes at any election and the expression "official duty" shall, for the purposes of this section, be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
