Section 132(5) in The Jammu and Kashmir Representation of the People Act, 1957
(5)The hiring or procuring, whether on payment or otherwise, of any vehicle or vessel by a candidate or his agent or by any other person [with the consent [connivance or knowledge] [Substituted Act XI of 1967, 'for the conveyance'.] of a candidate or his election agent, or the use of such vehicle or vessel for the free conveyance] of any elector (other than the candidate himself, the members of his family or his agent] to or from any polling station provided under section 36 or a place fixed under sub-section (1) of section 40 for the poll:Provided that the hiring of a vehicle or a vessel by any elector or by several electors at their joint costs for the purpose of conveying him or them to and from any such polling station or place fixed for the poll shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power:Provided further that the use of any public transport vehicle or vessel by an elector at his own cost for the purpose of going to or coming from any such polling station or place fixed for the poll shall not be deemed to be a corrupt practice under this clause.Explanation. - In this clause, the expression "vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise and whether used for drawing other vehicle or otherwise.
