Section 199 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
199. Maintenance of secrecy of voting.
(1)Every officer, clerk, agent or other person who performs any duty in connection with the recording or counting of votes at an election shall maintain, and aid in maintaining, the secrecy of voting and shall not (except for some authorised person by or under any law) communicate to any person any information calculated to violate such secrecy.(2)Any person who contravenes the provisions of sub-rule (1) shall be punishable with imprisonment for a term which may extend to three months or with fine up to one thousand rupees or with both.
