Section 19 in The Gujarat Municipalities Act, 1963
19. 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 under this Act 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 provisions of sub-section (1) shall on conviction, be punished with imprisonment for the term which may extend to three months or with fine which may extend to five hundred rupees or with both.
