Section 51(3) in The Bihar Industrial Disputes Rules, 1961
(3)(a)An election shall be declared void, if, in the opinion of the Commissioner of Labour, the election of a returned candidate has been procured or induced by any corrupt practice.Explanation.-"Corrupt Practice" means the use of violence, threat intimidation or the offer or promise of any gratification to any person whomsoever, on behalf of a returned candidate, with the object of inducing an elector to vote or to refrain from voting or an person to stand or not to stand or to withdraw from being a candidate at an election.(b)The petitioner or any other candidate may be declared duly elected, if it is proved that he in fact received a majority of valid votes or but for the votes obtained by corrupt practice, would have obtained a majority of valid votes.
