Section 107 in The Bihar Municipal Election Rules, 2007
107. Court Fee.
- At the time of presentation of the petition the petitioner shall deposit with it a sum of two thousand five hundred rupees in cash with respect to the post of Councillor or Chief Councillor/Deputy Chief Councillor from Nagar Panchayat/Municipal Council and a sum of rupees five thousand with respect to the post of Councillor or Chief Councillor/Deputy Chief Councillor from Municipal Corporation.
