Section 8(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)At or before the time of the presentation of his nomination paper or papers, each candidate wishing to stand for election to a Municipal Council/Nagar Panchayat shall deposit or cause to be deposited with the Election Officer in cash or in Government Promissory Notes of equal value at the market rate of the day, a sum of rupees hundred, if he is a member of Scheduled Tribes, Scheduled Castes or Backward Classes or a sum of rupees two hundred, if he is not a member of such tribes, castes or backward classes and no candidate shall be deemed to be duly nominated for any seat in respect of which such deposit has not been made. A separate deposit shall be required in respect of each Seat for which the candidate wishes to stand. A person who wishes to pay the reduced deposit of rupees hundred shall furnish a declaration in Form III irrespective of the fact whether he contests for a reserved or non-reserved seat.Explanation. - The delivery to the Election Officer of a receipt from any Government Treasury or Bank wherein the Municipal Council/Nagar Panchayat has an account, evidencing the payment by or on behalf of a candidate, to the credit of the Municipal Council/Nagar Panchayat of the amount required to be deposited under this sub-rule shall be deemed to be a deposit of such amount within the meaning of this sub-rule made by or on behalf of such candidate at the time of such delivery.
