Section 5(6) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
(6)(a)Each contesting candidate shall also maintain account of election expenditure in the Proforma as per Annexure III to this Order for showing the total expenditure on various items listed therein and shall within 30 days from the date of declaration of the result of the election lodged with the Deputy Commissioner or any other officer, in duplicate, as authorised by the State Election Commission by his election agent in the Proforma at Annexure III. The Deputy Commissioner or any other officer as authorised by the State Election Commission shall check account of election expenses and a copy of Election Expenditure Statement submitted by the candidates shall be sent to this Commission within seven days from the date of filing such account and the list of contesting candidates who had not submitted his account of election expenses in time and who has made excess expenditure beyond of expenditure limit fixed by the State Election Commission.(b)The Deputy Commissioner or the Officer authorised in sub-para(a) above shall, within 2 days from the date on which the account of election expenses have been lodged by a candidate under sub-para(a) above, cause a notice to be affixed to the notice board of his office specifying -(i)the date on which the account has been lodged;(ii)the name of the candidate; and(iii)the time and place at which such accounts can be inspected.(c)Any person shall on payment of a fee of Rs. 5 be entitled to inspect any such account and on payment of such fee as may be fixed by the State Election Commission in this behalf be entitled to obtain attested copies of such account or of any part thereof.
