Section 152 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
152. with the consent of a 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 betrue, in relation to the personal character or conduct of any candidate, or inrelation to the candidature or withdrawal of any candidate, being a statementreasonably calculated to prejudice the prospects of that candidate's election;(6)the hiring or procuring whether on payment or otherwise of anyvehicle by a candidate or his agent or by any other person with the consent of acandidate or his election agent for the conveyance of any voter (other than thecandidate himself and the members of his family or his agent) to or from anypolling station provided in accordance with the rules made under this Act:Provided that the hiring of a vehicle by an elector or by several electors attheir joint cost for the purpose of conveying him or them to and from any suchpolling station shall not be deemed to be a corrupt practice under this clause ifthe vehicle so hired is a vehicle not propelled by mechanical power:Provided further that the use of any public transport vehicle or any railwaycarriage by any voter at his own cost for the purpose of going to or coming fromany such polling station shall not be deemed to be a corrupt practice under thisclause.Explanation.- In this clause, the expression "vehicle" means any vehicleused or capable of being used for the purpose of road transport, whetherpropelled by mechanical power or otherwise and whether used for drawing othervehicle or otherwise;(7)the obtaining or procuring or abetting or attempting to obtain orprocure by a candidate or his agent or, by any other person with the consent of acandidate or his election agent, any assistance (other than the giving of vote) forthe furtherance of the prospects of that candidate's election, from any person inthe service of the Government or the service of the corporation;(8)any other practice which the Government may by rules specify to be
