Section 79(1) in Rajasthan Panchayati Raj (Election) Rules, 1994
(1)Bribery, that is to say, any gift, offer or promise by a candidate or by any other person 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 or to retire from contest at an election; or(b)an elector or vote or retrain from voting at an election or as a reward to(i)a person of having so stood or not stood or for having withdrawn his candidature, or(ii)an elector for having voted or refrained from voting.Explanation.For the purpose of this clause the term "gratification" is not restricted to pecuniary gratification of gratification 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 bonafide incurred at, or for the purpose of any election.
