Section 47(a) in The West Bengal Panchayat Elections Act, 2003
(a)in the case of an election from a seat in a constituency of a Gram Panchayat, a sum of rupees one hundred and fifty, or where the candidate is a member of Scheduled Castes or Scheduled Tribes [or Backward Classes] [Substituted by Act No. 23 of 2012, dated 24.8.2012.] or is a Woman, a sum of rupees seventy-five;
