Section 41(1) in The Orissa Grama Panchayats Act, 1964
(1)Bribery, that is to say, any gift, offer or promise by a candidate or by any other person on his behalf or any gratification to any person whomsoever-(i)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 such election; or(b)an elector to vote or refrain from voting at such election; or(ii)as a reward to-(a)a person for standing or refraining from standing as a candidate, or for having withdrawn his candidature or for having retired from contest ; or(b)an elector for having voted or for refraining from voting.Explanation - For the purposes of this clause, the term gratification includes all forms of entertainment and all forms of employment for rewards ; but does not include the payment of any expenses incurred bona fide for the purposes of such election.
