Section 123(1) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(1)[ "Bribery", that is to say (A)any gift, offer or promise by a candidate or his agent or by any other person with the consent of a candidate or his election agent of any gratification, to any person whomsoever, with the object, directly or indirectly of inducing (a)a person to stand or not to stand as, or [to withdraw or not to withdrawl] from being a candidate at an election, or(b)an elector to vote or refrain from voting at an election, or as a reward to (i)a person for having so stood or not stood, or for having withdrawn or not having withdrawn his candidature; or(ii)an elector for having voted or refrained from voting;(B)the receipt of, or agreement to receive, any gratification, whether as a motive or a reward (a)by any person for standing or not standing as, or for [withdrawing or not withdrawing] [Substituted By Section 53 Act 47 of 1966 for 'withdrawing' (w.e.f.14.12.1966).] from being, a candidate; or(b)by any person whomsoever for himself or any other person for voting or refraining from voting, or inducing or attempting to induce any elector to vote or refrain from voting, or any candidate [to withdraw or not to withdraw] [Substituted By ibid, Section 53, for 'to withdraw' (w.e.f. 14.12.1966).] his candidature.Explanation. For the purposes of this clause the term "gratification" is not restricted to pecuniary gratifications or gratifications estimable in money and it includes all-forms of entertainment and all forms of employment for reward but it does not include the payment of any expenses bona fide incurred at, or for the purpose of, any election and duly entered in the account of election expenses referred to in Section 78.]
