Section 76 in Haryana Municipal Corporation Election Rules, 1994
76. Corrupt practices.
- In addition to the corrupt practices given in Section 22 of the Ordinance, the following shall be deemed to be corrupt practices for the purposes of these rules:-(1)The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the residents of the Corporation on ground of religion, race, caste, community or language by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the election of that candidate or for prejudicially affecting the election of any candidate;(2)The procuring or abetting or attempting to procure by a candidate or his agent, or any other person with the connivance of candidate or his agent, a ballot paper in the name of any other person, whether living or dead or in a fictitious name; or by a person for a ballot paper in his own name when by reason of the fact that he has already voted in the same or some other ward, he is not entitled to vote;(3)The removal of a ballot papers from the polling station during polling hours by a candidate or his agent, or by any other person with the connivance of a candidate or his agent;(4)The obtaining or procuring or abetting or attempting to obtain or procure by a candidate or his agent or, by any other person with the consent of a candidate or his agent, any assistance other than the giving of vote for furtherance of the prospects of that candidate's election, from any person in the service of the Government other than village Revenue Officers known as Lambardars whose duty is to collect land revenue and who are remunerated by a share of, or commission, or in the amount of land revenue collected by them but who do not discharge any police functions.Explanation. - A person serving under the Government of the State of Haryana shall include a Patwari, a Chaukidar or any other village officer employed in the State, whether the office he holds is a whole time office or not but shall not include any person (other than any such village officers as aforesaid) who has been declared by the Government to be a person to whom the provision of this clause shall not apply.
