Section 82 in The Orissa Municipal Corporation Act, 2003
82. Return of election expenses.
(1)Within one month after the date of declaration of election, every candidate either personally or through his election agent shall file, with the Election Commission, a return of the election expenses so as to satisfy the Election Commission that the limitation prescribed by him for such expenses has been strictly adhered to containing such particulars as may be prescribed :Provided that if in the opinion of the Election Commission, there are reasonable grounds so to do he may,-(a)extend the period within which such return is to be filed; or(b)on the application of any candidate or his election agent extend the period for filing of such return of election expenses of such candidate; or(c)condone the delay in the filing of such return.(2)Every such return shall contain a statement of all payments made by the candidate, or his election agent, or any person authorised by the candidate in this behalf on account of, or in respect of, the conduct and management of the election, and a further statement of all unpaid claims in respect of such expenses for which the candidate or his election agent, or the person authorised by the candidate is aware.(3)The return shall be accompanied by declaration by the candidate, his election agent or the person authorized by the candidate which shall be in such form as may be prescribed.(4)The Election Commission shall cause to be prepared and maintained a record showing the names of all the candidates at every election of a Corporator and the date on which the return of election expenses of each candidate has been filed with him.
