Section 43(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Any expenditure incurred or authorised in connection with the election of thecandidate under this Act by a political party or by any other association or body orpersons or by any individual (other than the candidate or his election agent) shall not bedeemed to be the expenditure in connection with the election incurred or authorised bythe candidate or by his election agent for the purpose of sub-section (1).Explanation 1: For the purpose of this sub-section “political party” shall have thesame meaning as in the Election Symbols (Reservation and Allotment) Order, 1968 forthe time being in force.Explanation 2: For the removal of doubts, it is hereby declared that anyexpenditure incurred in respect of any arrangement made, facilities provided or any otheract or thing done by any person in the service of the Government or the service of thecorporation in the discharge or purported discharge of his official duty for, or to, or inrelation to, any candidate or his election agent or any other person acting with theconsent of the candidate or his election agent (whether by reason of the office held by thecandidate or for any other reason) shall not be deemed to be expenditure in connectionwith the election incurred or authorised by a candidate or by his election agent for thepurpose of this section.
