Section 26(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)On or before the date appointed for the presentation of nomination papers, each candidate wishing to stand for election to a Corporation shall deposit or cause to be deposited with the Election Officer in cash a sum of rupees two hundred fifty. 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 he 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 Municipal Corporation 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.
