Section 48(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)The maximum limit of election expenditure to be incurred by a contesting candidate or/and through his authorized agents shall not exceed.-(a)for member of Municipal Council : Rs. 75,000/-; and(b)for member of Nagar Panchayat : Rs. 50,000/- ;Provided that the State Government may notify enhanced limit of maximum election expenditure to be incurred by a contesting candidate or and his authorized agents in consultation with the Commission.
