Section 47(b) in The West Bengal Panchayat Elections Act, 2003
(b)in the case of an election from a constituency of a Panchayat Samiti, a sum of rupees five hundred 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 rupees two hundred and fifty; and
