Section 13(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(3)The person to whom this section applies are the returning officers, presiding officers, polling officers, and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidatures, or the recording or counting of votes at an 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 the law under which the election is held.
