Section 20(1) in Rajasthan Municipalities Act, 2009
(1)If any Electoral Registration Officer or other person required by or under this Act to perform any official duty in connection with the preparation, revision or correction of an electoral roll or the inclusion or exclusion of any entry in or from that roll, is without reasonable cause guilty of any act or omission in breach of such official duty, he shall on conviction be punishable with imprisonment for a term which shall not be less than three months but which may extend to two years or with fine 'which shall not be less than one thousand rupees but which may extend to two thousand rupees or with both.
