82. Penalty on member or President acquiring interest in contract, etc.
- A member [or President] [Added by U.P. Act No. 7 of 1949.] of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] who, otherwise than with the permission in writing of the Prescribed Authority knowingly acquires, or continues to have directly or indirectly, by himself or his partner, any [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in any contract or employment, with, by, or in behalf of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], shall be deemed to have committed an offence under Section 168 of the Indian Penal Code :Provided that a person shall not be deemed for the purposes of sub-section (1) to acquire, or continue to have, any [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract or employment by reason only of his, -(a)having a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in any lease, sale or purchase of land or buildings, or in any agreement for the same, provided that such [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] was acquired before he became a member, or(b)having a share in a joint stock company which shall contract . with, or be employed by, or on behalf of, [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or(c)having a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a newspaper in which an advertisement relating to the affairs of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is inserted, or(d)holding a debenture or otherwise being interested in a loan raised by, or on behalf of, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or(e)being retained by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as a legal practitioner, or(f)having a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in the occasional sale of an article in which he regularly trades to [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to a value not exceeding, in any one year, such amount as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], with the sanction of the [State Government] [Substituted by ALO 1950.] fixes in this behalf, or(g)being a party to an agreement made with the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under the provisions of Section 196 (c) or of Section 229.
