Section 3(1) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
(1)The account of election expenses to be kept by a candidate or his election agent under the Act shall contain the following particulars in respect of each item of expenditure, namely-(a)the date on which the expenditure was incurred or authorised;(b)the nature of expenditure (as for example, travelling, postage or printing and the like);(c)the amount of the expenditure-(i)the amount paid;(ii)the amount outstanding;(d)date of payment;(e)the name and address of the payee;(f)the serial number of vouchers, in case of amount paid;(g)the serial number of bills if any, in case of amount outstanding;(h)the name and address of the person to whom the amount outstanding is payable.
