Section 53(7) in The Jharkhand Agricultural Produce Markets Rules, 2000
(7)The obtaining or procuring or abetting or attempting to obtain or procure by candidate or his agent or, by any other person (with the consent of a candidate or his agent), any assistance (other than the giving of vote) for the furtherance of the prospect of the candidate's election, from any person in the service of the Government, Marketing Board and Market Committees.Explanation (1). - In this rule the expression 'agent' means a polling agent/ or any person who is held to have acted as an agent in election with the consent of the candidate.
