Section 171 in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
171.
-E. Punishment for bribery. Whoever commits the offence of bribery shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both :Provided that bribery by treating shall be punished with fine only.Explanation Treating' means that form of bribery where the gratification consists in food, drink, entertainment, or provision.
