Section 13E(1) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
(1)Every candidate at an election shall, either himself or by his election agent keep a separate and correct account of all expenditure in connection with the election incurred or authorized by him or by his election incurred or authorized by him or by his election agent from the date of filing of nomination papers to the date of declaration of the result thereof, both dates inclusive.
