Section 140 in The Jammu and Kashmir Representation of the People Act, 1957
140. Penalty for illegal hiring or procuring of conveyance at elections.
- If any person is guilty of any such corrupt practice as is specified in clause (5) of section 132 at or in connection with an election, he shall be punishable with fine which may extend to [one thousand rupees.] [Substituted by Act XI of 1967 for 'two hundred and fifty rupees'.]
