Section 441H(v) in The Chhattisgarh Municipal Corporation Act, 1956
(v)The hiring or procuring whether payment or otherwise of any vehicle or vessel by a candidate or his agent or by any other person with the consent of a candidate or his election agent for the conveyance of any elector (other than the candidate himself, the members of his family or his agent) to or from any polling station provided in accordance with the rules made v under this Act :
