- A person shall be deemed to have committed a corrupt practice who, directly or indirectly, by himself or by any other person, -(i)induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat of injury, any voter to give or to refrain from giving a vote in favour of any candidate;(ii)with a view to inducing any voter to give or to refrain from giving a vote in favour of any candidate, offers or gives any money, or valuable consideration, or any place, or employment, or holds out any promise or individual advantage or profit to any person;(iii)gives or procures the giving of a vote in the name of a voter who is not the person giving such vote;(iv)abets [within the meaning of the Indian Penal Code (Act 15 of I860)] the doing of any of the acts specified in clauses (i), (ii) and (iii));(v)[ induces or attempts to induce a candidate or elector to believe that he, or any person in whom he is interested, will become or will be rendered an object to divine displeasure or spiritual censure; [Inserted by U.P. Act No. 7 of 1949.](vi)canvasses on grounds of caste, community, sect or religion;](vii)commits such other practice as the [State Government] [Substituted by ALO 1950.], may by rule prescribe to be corrupt practice.Explanation. - A "promise of individual advantage or profit to person" includes a promise for the benefit of the person himself, or of any one in whom he is interested, but does not include a promise to vote for or against any particular municipal measure.
