Section 62 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
62. Account of election expenses.
(1)Every candidate at an election shall, either by himself or by the Election Agent, keep a separate and correct account of all expenditure in connection with the election incurred or authorised by him or by his Election Agent between the date of the order calling the election and the date, of declaration of the result thereof, both dates inclusive.(2)The account shall contain such particulars as are specified in Rule 63.(3)The total of the said expenditure shall not exceed such amount as may be notified by the State Government under sub-section (3) of Section 144F.(4)Every contesting candidate at an election [shall lodge with the Collector through Returning Officer] [Inserted by G. N. of 11.5.1972.] an account of his election expenses within the time and in the manner laid down in Section 144F.
