Section 40 in The Bihar Panchayat Election Rules, 2006
40. Nomination Fee
(1)A nomination paper by any candidate for election shall not be treated as duly filed if -(a)for the post of Member of Gram Panchayat/Panch of Gram Katchahry a sum of Rupees Two Hundred and Fifty and in the case of women/ Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees one hundred and twenty five.(b)for the post of Mukhiya of a Gram Panchayat/Sarpanch of the Gram Katchahry/Member of Panchayat Samiti, a sum of rupees one thousand and in the case of women /Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees five hundred.(c)for the post of Member of Zila Parishad, a sum of rupees two thousand, and in the case of women/Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees one thousand, has not been deposited with the Returning Officer as nomination fee; provided that, where a candidate files more than one nomination paper for election to the same post, it is not required to deposit more than one nomination fee.(2)The nomination fee shall not be refunded in any case.
