Section 6(1) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(1)A candidate desirous to stand for election to the office of the Member, Managing Committee and President of Water Users' Association shall deposit or cause to be deposited a sum of two hundred rupees in any Government Treasury or Bank as may be specified at or before the time of presentation of his nomination paper. No candidate shall be deemed to be duly nominated, unless the deposit as aforesaid has been made : A candidate desirous to contest for the office of the President and also as Member of the Managing Committee of the Distributory Committee shall deposit or cause to be deposited a sum of Rs. 500/- (Rupees five hundred only), and Rs. 300/- (Rupees three hundred only). respectively in any Government Treasury or Bank as may be specified at or before the time of presentation of his nomination paper. No candidates shall be deemed to have been duly nominated unless the deposit as aforesaid has been made.Provided that where a candidate has been nominated in more than one nomination paper, not more than one deposit shall be required to be made.Explanation. - The delivery to the election officer of a receipt from Government Treasury or from one of the branches of the State Bank of India or State Bank of Hyderabad evidencing the payment by or on behalf of a candidate to the credit of Water Users' Association 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 :Provided that where there is no Government Treasury, or a Bank transacting Government business, the security deposit under this sub-rule shall be deposited with the Election Officer and a receipt obtained therefor.
