Section 28 in The Chhattisgarh Municipalities Act, 1961
28. Corrupt practices.
- The following shall be deemed to be corrupt practices for the purpose of this Act:-(i)Bribery as defined in clause (1) of Section 123 of the Representation of the People Act, 1951 (43 of 1951);(ii)Undue influence as defined in clause (2) of Section 123 of the Representation of the People Act, 1951 (43 of 1951);(iii)The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent, to vote or refrain from voting on grounds of caste, race, community or religion or the use of or appeal to; religious symbols, or the use of or appeal to, national symbol, such as the national flag or the national emblem, for the furtherance of the prospects of that candidate's election [* * *] [Omitted by M.P. Act No. 18 of 1997.];(iv)The publication by a candidate or his agent or by any other person with the consent of the candidate or his election agent of any statement of fact which is false, and which he either believes to be false or does not believe to be true in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal from contest of any candidate being a statement reasonably calculated to prejudice the prospects of that candidate's election [* * *] [Omitted by M.P. Act No. 18 of 1997.];(v)The hiring or procuring whether on payment or otherwise of any vehicle or vessel by a candidate or his agent or by any other person with the consent of the candidate or his election agent for the conveyance of any elector (other than the candidate himself, and the members of his family or his agent) to or from any polling station provided in accordance with the rules made under this Act:Provided that the hiring of a vehicle or vessel by an elector or by several electors at their joint costs 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 not propelled by mechanical power:Provided further that the use of any public transport vehicle or vessel or any tramcar or railway carriage by an elector at his own costs for the purpose of going to, or coming from any such polling station shall not be deemed to be a corrupt practice under this clause.Explanation. - In this clause the expression vehicle means any vehicle used or capable of being used for the purpose of road transport whether propelled by mechanical power or otherwise and whether used for drawing other vehicles or otherwise;(vi)The holding of any meeting in which intoxicating liquors are served;(vii)The issuing of any circular, playcard or poster having a reference to the election or selection which does not bear the name and address of the printer and publisher thereof;[(vii-a) the incurring or authorising of expenditure in contravention of Section 32-A;] [Inserted by M.P. Act No. 18 of 1997.](viii)Any other practice which the State Government may prescribe by rules to be a corrupt practice.
