Section 180(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Bribery, that is to say -(A)any gift, offer or promise by candidate or his agent or by any other person with the consent of a candidate or his agent of any gratification, to any person whomsoever, with the object, directly or indirectly of inducing -(a)a person to stand or not to stand as, or to withdraw from being a candidate at an election; or(b)a elector of the Panchayat area to vote or refrain from voting at an election; or as a reward to-(i)a person for having so stood or not stood, or for having withdrawn his candidature; or(ii)an elector of the Panchayat area for having voted or refrained from voting;(B)the receipt of or agreement to receive any gratification, whether as a motive or a reward-(a)by a person for standing or not standing as, or for withdrawing from being, a candidate; or(b)by any person whomsoever for himself or any other person for voting or refraining from voting, or inducing or attempting to induce an elector of the Panchayat area to vote or refrain from voting, or any candidate to withdraw his candidature.Explanation. - For the purposes of this clause, the term "gratification" is not restricted to pecuniary gratification or gratifications estimable in money and it includes all forms of entertainment and all forms of employment for reward but it does not include the payment of any expenses bona fide incurred at, or, for the purpose of, any election.
