Section 27(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)On or before the date appointed for the presentation of nomination papers, each candidate, wishing to stand for election to a Municipal Council shall deposit or cause to be deposited with the Election Officer in cash a sum of rupees fifty in case of a member of the Scheduled Tribe and Scheduled Caste if he proves himself to be the number of such Tribe/Caste by producing a certificate to that effect from the competent authority before the Election Officer and rupees one hundred in case of others. No candidate shall be deemed to be duly nominated for any ward in respect of which such deposit has not been made. A candidate is required to deposit separately in respect of each ward be wishes to stand.Explanation. - The delivery to the Election Officer of a receipt from a Government treasury in the district evidencing the payment by or on behalf of a candidate to the credit of the Municipality of the amount required to be deposited under this sub-rule shall be deemed to be a deposit of such amount within the meaning of this sub-rule made by or on behalf of such candidates at the time of such delivery.
