Section 56 in Tamil Nadu District Municipalities Act, 1920
56. Infringement of secrecy of election.
- [Every officer, clerk, agent or other person performing any duty in connection with the recording or counting of votes at an election] [These words were substituted for the words 'Every polling officer, clerk or other person in attendance at the polling room' by section 17 of the Tamil Nadu City Municipal Corporation and District Municipalities (Amendment) Act 1962 (Tamil Nadu Act 10 of 1962)] who, except for some purpose authorised by law, communicates to any person any information showing directly or indirectly for which candidate any voter has voted, and every person who by any improper means procures any such information, shall be punished with imprisonment of either description which may extend to six months or with fine or with both.
