Section 4B in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
4B. Taking gratification, in order, by corrupt or illegal means, to influence public servant
Whoever accepts or obtains, or agrees to accept, or attempts to obtain, from any person, for himself or for any other person, any gratification whatever as a motive or reward for inducing, by corrupt or illegal means, any public servant, whether named or otherwise, to do or to forbear to do any official act, or in the exercise of the official functions of such public servant to show favour or disfavour to any person, or to render or attempt to render any service or disservice to any person with the Government or the State Legislature or with any local authority, Corporation or corporate body referred to in clause (c) of section 2 or with any public servant, whether named or otherwise, shall be punishable with imprisonment for a term which shall be not less than one year but which may extend to five years and shall also be liable to fine.
