Section 19 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
19. Deposits.
- A candidate shall not be deemed to be duly nominated for election from a constituency unless he deposits or causes to be deposited with the Returning Officer, a sum of rupees one thousand in cash at the time of such nomination:Provided that, where a candidate has filed more than one nomination paper for elections in the same constituency, not more than one deposit shall be required of him under this rule.
