172. Breach of official duty in connection with the preparation etc. of list of voters.
(1)If any Government servant or any other person required by or under this Act to perform any official duty in connection with the preparation, revision or correction of a list of voters without reasonable cause breaches such official duty, he shall be punishable with fine which may extend to five hundred rupees.(2)No suit or other legal proceedings shall lie against any such officer or person for a damages in respect of any such breach as aforesaid.(3)No court shall take cognizance of any offence punishable under sub-section (1) except on a complaint made by order of, or under authority of the Government or the State Election Commission.
