208. Breaches of official duty in connection with election.
(1)If any person to whom this Section applies is, without reasonable cause, guilty of any act or omission, in breach of his official duty, he shall ne punishable with fine which may extend to two hundred rupees.(2)An offence punishable under sub-section (1) shall be cognizable.(3)No suit or legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.(4)The persons to whom this Section applies are Returning Officers, Assistant 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 cadidature or the recording or counting of votes at an election ; and the expression "official duty" shall, for the purpose of this Section, be constructed accordingly, but shall not include the duties imposed otherwise than by or under this Act.
