Section 152(6) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(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;
