Section 24 in Karnataka Agricultural Produce Marketing Act 1966
24. Corrupt practices.
(1)A person shall be deemed to have committed a corrupt practice, -(a)who with a view to inducing any voters to give or to refrain from giving a vote in favour of any candidates offers or gives any money or valuable consideration or holds out any promise of individual profit or holds out any threat of injury to any person; or(b)who gives procures or abets the giving of a vote in the name of a voter who is not the person giving such vote; or(c)who hires or procures whether on payment or otherwise any vehicle or vessel for the conveyance of any voter (other than the person himself the members of his family or his agent) to and from any polling station:Provided that the hiring of a vehicle or vessel by a voter or by several voters at their joint cost for the purpose of conveying him or them to or from any such polling station shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power :Provided further that the use of any public transport vehicle or vessel or any railway carriage by any voter at his own cost for the purpose of going to or coming from any such polling station or place fixed for the poll shall not be deemed to be a corrupt practice under this clause.A corrupt practice shall be deemed to have been committed by a candidate if it has been committed with his knowledge and consent or by a person who is acting under the general or special authority of such candidate with reference to the election.Explanation (I). - The expression "promise of individual profit", -(i)does not include a promise to vote for or against any particular measure which may come before a market committee for consideration: but(ii)subject thereto includes a promise for the benefit of the person himself or any person in whom he is interested.Explanation (II). - The expression "vehicle" means any vehicle used or capable of being used for the purpose of road transport whether propelled by mechanical power or otherwise and whether used for drawing other vehicles or otherwise.(2)If the validity of the election is brought in question only on the ground of an error made by the officer charged with carrying out the rules relating to the elections or of an irregularity or informality not corruptly caused the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013] shall not set aside the election.Explanation. - The expression "error" in this sub-section does not include any breach of or any omission to carry out or any non-compliance with the provisions of this Act or the rules made thereunder whereby the result of the election has been materially affected.
