Section 97 in Bihar Board's Miscellaneous Rules, 1958
97. Commission on purchases for Government forbidden.
- Any commission on purchase made by a public servant on account of Government or any gratification or payment, the receipt of which is not specially sanctioned by Government, has been by notification in the Gazette, dated 16th July, 1865, declared not be a, "legal remuneration" within the meaning of [Section 161, Act XLV of 1860] [Section 161 of IPC, now repealed by Prevention of Corruption Act, 1988.], (The Indian Penal Code).
