(2)If, after any such inquiry, the Judge is of opinion that a returned Candidate has been guilty, by an agent (other than his election agent) or any other person of any corrupt practice which does not amount to any form of bribery other than treating a hereinafter explained or to the procuring or abutment or personation, and if the Judge is also of opinion that the candidate has satisfied him that-(a)no corrupt practice was commuted at such election by the candidate or his election agent and the control practice which were found by the Judge to have been committed were of a trivial un important and limited character and were committed contrary to the orders and without the sanction or connivance of such candidate or his election agent, and(b)In all other respects the election was free from any corrupt practice on the part of such candidate or any of his agents, than the Judge may find that the election of such candidate is not void.Explanation. - For the purposes of this sub-section "treating" means the incurring in whole or in part by any person of the expense of given or providing any food drink, entertainment or provision to any person with the object, directly or indirectly, of inducing him or any other person to vote or refrain from Voting or as a reward for having voted or refrained from voting.
