Report No. 258

4. Prohibition for giving gratification to foreign public official or officials of public international organisations. -

Whoever, in relation to the conduct of international business in order to obtain or retain business or to obtain any advantage relating thereto, intentionally, offers or promises to offer, gives or promises to give, directly or indirectly, any undue advantage, to any foreign public official or official of public international organisation, for himself or herself or for another person or entity, in order that such official, act or refrain from acting in the exercise of his or her official duties, shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and shall also be liable to fine.