Section 161(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A, holding the office [Consul in a foreign State] [Substituted by Act III of 1967.], accepts a lakh of rupees from the Minister of that [State] [Substituted by Act III of 1967.]. It does not appear that A accepted this sum as a motive or reward for doing or forbearing to do any particular official act, or for rendering or attempting to render any particular service to [that State] [Substituted by Act III of 1967.] with the [xxx] [Word 'British' omitted by Act X of 2010.] Government. But it does appear that A accepted the sum as a motive or reward for generally showing favour in the exercise of his official functions to [that State] [Substituted by Act III of 1967.], A has committed the offence defined in this section.
