Section 24 in The Rajasthan District Boards Act, 1954
24. Corrupt practice.
- A person shall be deemed to have committed a corrupt practice who, directly or indirectly, by himself or by any other person -(a)induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat of injury, any voter to give or to refrain from giving a vote in favour of any candidate;(b)with a view to inducing any voter to give or refrain from giving a vote in favour of any candidate or in consideration of any voter having voted or refrained from voting for any candidate, offers or gives any money or valuable consideration or any place of employment, or holds out any promise of individual advantage or profit to any person;(c)gives or procures the giving of a vote in the name of a voter who is not the person giving such vote;(d)makes or promises to make any payment to any person whomsoever on account of conveyance of any elector to or from any place for the purpose of recording his vote or hires, employs, borrows or uses for the purpose of the election any boat, vehicle or animal usually kept for letting on hire or for the conveyance of passengers by hire except for carrying himself or his agents and messengers;(e)abets (within the meaning of the Indian Penal Code) the doing of any of the acts specified in clauses (a), (b), (c) and (d).Explanation: - A "promise of individual advantage or profit to a person" includes a promise for the benefit of the person himself, or of any one in whom he is interested but does not include a promise to vote for or against any particular district board measure.
