(3) The persons to whom this section applies are the 4[ 5[ district election officers, returning officers], assistant returning officers, presiding officers, polling officers and any other person appointed to perform any duty in connection with 6[ the receipt of nominations or withdrawal of candidatures, 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 7[