Section 34 in The West Bengal Municipal Elections Act, 1994
34. Disqualification for failure to lodge account of election expenses. -
If the Commission is satisfied that a person(a)has failed to lodge an account of election expenses within the time and in the manner required by or under this Act, and(b)has no good reason or justification for such failure, the Commission shall, by order published in the Official Gazette, declare him to be disqualified, and such person shall be disqualified for a period of three years from the date of the order.
