Section 48(4) in The Bihar Municipal Election Rules, 2007
(4)Any candidate may withdraw his candidature by a notice in writing in Form 13 subscribed by him and delivered to the Returning Officer by the candidate in person before three o'clock in the afternoon on the day fixed under clause (c) of sub-rule (1) of Rule - 41. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election.
