Section 171B(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(1)Whoever-(i)gives a gratification to any person with the object of inducing him or any other person to exercise any electoral right or of rewarding any person for having exercised any such right; or(ii)accepts either for himself or for any other person any gratification as a reward for exercising any such right or for inducing or attempting to induce any other person to exercise any such right;commits the offence of bribery:Provided that a declaration of public policy or a promise of public action shall not be an offence under this section.
