Section 31 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
31. Security Deposits.
- A candidate shall not be deemed to be duly nominated for election unless he has deposited or caused to be deposited either before or at the time of presentation of nomination papers under Rule 30 to the Returning Officer the following security in cash-(a)in case of a candidate for Krisak of agriculturist representative from any constituency a sum of Rs. One Thousand and where a candidate is woman or a member of Scheduled Caste or Scheduled Tribe and Other Backward Classes sum of Rupees Two Hundred and Fifty;(b)in case of a Chairman of Mandi Committee a sum of Rupees Five Thousand and where a candidate is a woman or member of Scheduled Caste or Scheduled Tribe and Other Backward Classes, a sum of Rupees Fifteen Hundred.
