Section 171B in The Jammu and Kashmir State Ranbir Penal Code, 1989
171B. Bribery.
(1)Whoever-(i)gives a gratification to any person with the object of inducing him or any other person to exercise any electoral right or of rewarding any person for having exercised any such right; or(ii)accepts either for himself or for any other person any gratification as a reward for exercising any such right or for inducing or attempting to induce any other person to exercise any such right;commits the offence of bribery:Provided that a declaration of public policy or a promise of public action shall not be an offence under this section.(2)A person who offers, or agrees to give, or offers or attempts to procure, a gratification shall be deemed to give a gratification.(3)A person who obtains or agrees to accept or attempts to obtain a gratification, shall be deemed to accept a gratification and a person who accepts a gratification as a motive for doing what he does not intend to do, or as a reward for doing what he has not done, shall be deemed to have accepted the gratification as a reward.
