Section 162 in The Jammu and Kashmir State Ranbir Penal Code, 1989
162. Taking gratifications in order, by corrupt or illegal means to influence public servant.
- Whoever accepts or obtains, or agrees to accept, or attempts to obtain, from any person, for himself or for any other person, any gratification whatever as a motive or reward for inducing, by corrupt or illegal means, any public servant to do or to forbear to do any official act, or in the exercise of the official functions of such public servant to show favour or disfavour to any person, or to render or attempt to render any service or disservice to any person with [the Government of the State Legislature] [Substituted by Act III of 1967.], or with any public servant, as such shall be punished with imprisonment of either description, for a term which may extend to three years, or with fine or with both.
