Section 23(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If in the opinion of the court, a returned candidate has been guilty,by a person other than his election agent, of any corrupt practice, but the court issatisfied,-(a)that no such corrupt practice was committed at the election bythe candidate or his election agent and every such corrupt practice wascommitted contrary to the orders and without the consent of the candidateor his election agent(b)that the candidate and his election agent took all reasonablemeans for preventing the commission of corrupt practices at the election;and(c)that in all other respects the election was free from any corruptpractice on the part of the candidate or any of his agents, then the court
