Section 18 in Andhra Pradesh Municipalities Act, 1965
18. Infringement of secrecy of [***] [Omitted 'election' by Act No. 28 of 2005, dated 25.10.2005.].
- Every polling officer, clerk or other person in attendance at the polling room 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.
