Section 6(6) in Bombay Primary Education Act, 1947
(6)A person shall be deemed to have committed a corrupt practice-(a)who, with a view to inducing any voter to give or refrain from giving a vote in favour of any candidate, offers or gives any money or valuable consideration, or holds out any promise of individual profit or holds out any threat of injury to any person, or(b)who gives, procures or abets the giving of a vote in the name of a vote who is not the person giving such vote;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. - 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 school board for consideration, but(ii)subject thereto, includes a promise for the benefit of the person himself or any person in whom he is interested.
