Section 78(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Bribery, that is to say, any gift, offer or promise by a candidate or his agent or by any other person, of any gratification to any person whosoever, with the object, directly or indirectly of inducing(a)a person to stand or not to stand as, or to withdraw from being a candidate, or to retire from contest at an election;(b)an elector to vote or refrain from voting at an election, or as a reward to -(i)a person for having so stood or not stood, or for having withdrawn his candidature, or for having retired from contest; or(ii)an elector for having voted or refrained from voting.Explanation. - For the purposes of this clause the term "gratification" is not restricted to pecuniary gratification or gratifications estimable in money and it includes all forms of entertainment and all forms of employment for reward.
