Section 36 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
36. fine which may extend to two hundred and fifty rupees.
Breaches of official duty in connection with elections.- (1) If anyperson to whom this section applies is, without reasonable cause, guilty of any act oromission in breach of his official duty, he shall, on conviction, be punished with finewhich may extend to five hundred rupees.(2)No suit or other legal proceedings shall lie against any such personfor damages in respect of any such act or omission as aforesaid.(3)The persons to whom this section applies are the returning officer,assistant returning officers, presiding officers, polling officers and any otherperson appointed to perform any duty in connection with the receipt ofnominations or withdrawal of candidature, or the recording or counting of votesat an election; and the expression "official duty" shall, for the purpose of thissection, be construed accordingly, but shall not include duties imposed
