18B. Breach of official duty in connection with the preparation etc., of electoral rolls.
(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, revisions or correction of an electoral roll or the inclusion or exclusion of any entry in of from that roll, is without reasonable cause guilty of any act or omission in breach of such official duty, he shall be punishable [with imprisonment for a term which shall not be less than three months but which nay extend to two years and with fine.][Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000. Section 18 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 for the expression with tine which may extend to five hundred rupees with effect from 27.12.1999.](2)No suit or other legal proceeding shall lie against; any such officer or other person for damages in respect of any such act or omission is aforesaid.(3)No, Court shall take cognizance of any offence, publishable under Sub-Section (1) unless there is a complaint make by order of, or under authority from the state Election Commission or the Chief Electoral Officer or the Collector concerned.]
