Section 22(vi) in Karnataka Panchayat Raj Act, 1993
(vi)the hiring or procuring, whether on payment or otherwise, any vehicle, or vessel by a candidate or his agent or by any other person with the consent of a candidate or his agent, or the use of such vehicle or vessel for the free conveyance of any voter (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 under this Act:
