Section 441H in The M.P. Municipal Corporation Act, 1956
441H. Corrupt practices.
- The following shall be deemed to be corrupt practices for the purposes of this Act:-(i)Bribery as defined in clause (1) of Section 123 of the Representation of the People Act. 1951 (43 of 1951).(ii)Undue influence as defined in clause (2) of the said section.(iii)The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent, to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or, the use of, or appeal to, national symbols such as the national Hag or the national emblem, for the furtherance of the prospects of that candidate's election.(iv)The publication by a candidate or his agent or by any other person with the consent of a candidate or his election 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 the 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 that candidate's election.(v)The hiring or procuring whether payment or otherwise of any vehicle or vessel by a candidate or his agent or by any other person with the consent of a candidate or his election agent for the conveyance of any elector (other than the candidate himself, the members of his family or his agent) to or from any polling station provided in accordance with the rules made v under this Act :Provided that the hiring of a vehicle or vessel by an elector or by several electors at their joint costs for the purpose of conveying him or them to or from any such polling station shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power :Provided further that the use of any public transport vehicle or vessel or any tram car or railway carriage by an elector at his own cost for purpose of going to or coming from any such polling station shall not be deemed to be a corrupt practice under this clause.Explanation. - In this clause the expression 'vehicle' means any vehicle used or capable of being used for the purpose of road transport whether propelled by mechanical power or otherwise and whether used for drawing other vehicles or otherwise.(vi)The holding of any meeting in which intoxicating liquors are served.(vii)The issuing of any circular, placard or poster having a reference to the election which does not bear the name and address of the printer and publisher thereof.[(vii-a) the incurring or authorising of election expenditure in excess of the amount prescribed under Section 14-A.] [Inserted by M.P. Act No. 18 of 1997.](viii)Any other practice which the State Government may prescribe by rules to be corrupt practice.]Part-XIII Chapter XLTransitory Provisions
