Section 17B in The Himachal Pradesh Municipal Corporation Act, 1994
17B. Lodging of account.
- Every contesting candidate at an election shall, within thirty days from the date of election of the returned candidate or, if there are more than one returned candidates at the election and the dates of their election are different, the later of those two dates, lodge with the officer, as may be appointed by the State Election Commission, and account of his election expenses which shall be a true copy of the account kept by him or his election agent [or by any other person with his authority, consent or knowledge] [Inserted vide Act No. 23 of 2000.] under section 17-A.]
