Section 14(1) in Bihar Government Servant's Conduct Rules, 1976
(1)Save as otherwise provided in these Rules, no Government servant shall, except with the previous sanction of the Government or of the prescribed authority, accept or permit any member of his family or any other person acting on his behalf to accept, any gift.Explanation.-For the purposes of this Rule "gift" includes free transport, free boarding, free lodging or any other service or pecuniary advantage when provided by a person other than a near relative or personal friend having no official dealings with the Government servant but does not include a casual meal, casual gift or other social hospitality.Note.-(i) A Government servant shall avoid accepting lavish hospitality or frequent hospitality from any individual having official dealings with him or from industrial or commercial firm, organisations etc.(ii)Any trowel, key, or other similar articles offered to a Government servant at the laying of the foundation stone or the opening of a public building or any ceremonial function.
