Section 53(5) in The Jharkhand Agricultural Produce Markets Rules, 2000
(5)The publication by a candidate or his agent or by any other person, with the consent of a candidate or his agent of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to personal character or conduct of any candidate, or in relation to the candidature, or withdrawal of any candidate, being a statement reasonably calculated to prejudice the prospects of the candidate's election.
