(1)A candidate shall not be deemed to be duly nominated for election unless he has deposited or caused to he deposited in cash, cither before or at the time of presentation of nomination paper under Rule 25, with the Returning Officer, the following amount, namely :-(a)for the seat of Councillor;(i)of Nagar Panchayat, a sum of Rupees 250/-;(ii)of Municipal Council, a sum of Rupees 500/-;(iii)of a Municipal Corporation, a sum of Rupees 1000/-.(b)for the seat of President of a Nagar Panchayat a sum of Rs. 2000/-;(c)for the seat of President of a Municipal Council, a sum of Rupees 3000/- and(d)for the seat of Mayor of a Municipal Corporation, a sum of Rupees 5000/-:Provided that where a candidate is a woman or a member of Scheduled Caste or Scheduled Tribe or Other Backward Classes he shall be required to deposit only half of the above amount as deposit under this rule.(2)Where the candidature of a candidate has been proposed by more than one nomination paper not more than one deposit shall be required of him under sub-rule (1).]
