Section 93(5) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(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 of a candidate or his election agent or the use of the free conveyance of any elector other than the candidature himself or his agent to or from the polling station:Provided that the hiring of a vehicle or vessel by an elector or by several electors at their joint cost for the purpose of conveying him or them to and from the polling station shall not be deemed to be a corrupt practice under this clause:Provided further that the use of any public transport vehicle or vessel or railway carriage by any elector at his own cost for the purpose of going to and coming from the polling station shall not be deemed be a corrupt practice under this clause.
