Section 8(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)At or before the time of the presentation of his nomination paper or papers, each candidate wishing to stand for an election as Chairperson shall deposit or cause to be deposited with the Election Officer in cash or in Government promissory notes of equal value at the market rate of the day, a sum of rupees one hundred and twenty five if he is a member of the Scheduled Tribes or the Scheduled Castes or Backward Classes or a sum of rupees two hundred and fifty if he is not member of such tribes, castes or classes and no candidate shall be deemed to be duly nominated for the election as Chairperson if such deposit has not been made.Explanation. - The delivery to the Election Officer of a receipt from a Government Treasury or Bank wherein the Municipal Council/Nagar Panchayat has an account evidencing the payment by or on behalf of a candidate to the credit of the Municipal Council/Nagar Panchayat, 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 candidate at the time of such delivery.
