Section 14(6) in The Gujarat Municipalities Act, 1963
(6)What is corrupt practice. - A person shall be deemed to have committed a corrupt practice within the meaning of sub-section (5)-(i)who, with a view to inducing any voter to give or to refrain from giving a vote in favour of any candidate, offers or gives any gratification or holds out any promise of individual profit, or holds out any threat of injury to any person or property; or(ii)who, with a view to inducing any person to stand or not to stand as or to withdraw or not to withdraw from being a candidate at an election, offers or gives any gratification or holds out any promise of individual profit, or holds out any threat of injury to any person, or property; or(iii)who gives, procures, or abets the giving of a vote in the name of a voter who is not the person giving such vote; or(iv)who hires or procures, whether on payment or otherwise, any vehicle or vessel for the conveyance of any voter to, or from, any polling station:Provided that-(a)the hiring of a vehicle or any vessel by a candidate for himself or for his family or an election agent shall not be deemed to be a corrupt practice under this clause;(b)the hiring of a vehicle or vessel by a voter or by several voters at their joint cost for the purpose of conveying him or them to, or from, any such polling station shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel so hired is a vehicle or vessel or not propelled by mechanical power;(c)the use of any public transport vehicle or vessel or any tram-car or railway carriage by any voter at his own cost for the purpose of going to, or coming from, any such polling station shall not be deemed to be corrupt practice under this clause.Candidates when deemed to have committed corrupt practice. - and a corrupt practice shall be deemed to have been committed by a candidate, if it has been committed with his knowledge and consent, or by a person who is acting under the general or special authority of such candidate with reference to the election.Explanation 1. - For the purposes of this section the term "gratification" is not restricted to pecuniary gratification or gratifications estimable in money, and includes all forms of entertainment and all forms of employment for reward.Explanation 2. - The expression "a promise of individual profit"-(i)Does not include a promise to vote for or against any particular measure which may come before a municipality for consideration, but(ii)subject thereto, includes a promise for the benefit of the person himself or any person in whom he is interested.
