Section 141 in The Jammu and Kashmir Representation of the People Act, 1957
141. Breaches of official duty in connected with election.
(1)If any person to whom this section applies is without reasonable cause guilty of any act or commission in breach of his official duty, he shall be punishable with fine which may extend to five hundred rupees, [and if the act or omission is found to be wilful, he shall be punishable with imprisonment which may extend to six months.] [Substituted by Act XXIV of 1975 dated 19-08-1975.][(1-A) An offence punishable under sub-section (1) shall be, cognizable.] [Sub-Section (1-A) inserted by Act XI of 1967.](2)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.(3)The persons to whom this section applies are the [Electoral Registration Officers] [Substituted by Act IX of 1966.], Assistant [Electoral Registration Officers, District Election Officers, Returning Officers] [Substituted by Act XI of 1967, for 'Returning Officer'.], Assistant Returning Officers, Presiding Officers, Polling Officers and any other person appointed to perform any duty in connection with [the preparation, revision or correction of an electoral roll,] [Substituted by Act XXVI of 1960, for, 'the preparation of as electoral roll'.] the inclusion or exclusion of any entry in or from an electoral roll, the receipt of nomination or withdrawal of candidates, 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 this act.
