(1)A candidate shall not be deemed to be duly nominated for election from a constituency of a panchayat at any level unless he deposits or causes to be deposited such sum, as may be prescribed, and different rates may be prescribed or different levels of the panchayats. In the case of candidates belonging to Scheduled Castes or Scheduled Tribes, the amount of deposit shall be fifty per cent, of the amount prescribed for such constituency:Provided that where a candidate has been nominated by more than one nomination paper, not more than one deposit shall be required of him under this sub-section.(2)Any sum required to be deposited under sub-section (1) shall not be deemed to have been deposited under that sub section unless at the time of delivery of the nomination paper under sub-section (1) of section 52, the candidate has either deposited or caused to be deposited that sum with the returning officer in cash or enclosed with the nomination paper a receipt showing that the said sum has been deposited by him or on his behalf in the office of such authority as may be notified by the Government.
