Section 83(3) in The U.P. Municipalities Act, 1916
(3)A municipal servant who knowingly acquires or continues to have, directly or indirectly, a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract or, except in so far as concerns his employment as a municipal servant, in any employment with, under, by, or on behalf of, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of which he is a servant, shall be deemed to have committed an offence under Section 168 of the Indian Penal Code (Act No. XLV of 1860).
