Section 48 in Himachal Pradesh Municipal Election Rules, 2015
48. Maximum election expenses and account thereof.
(1)The maximum limit of election expenditure to be incurred by a contesting candidate or/and through his authorized agents shall not exceed.-(a)for member of Municipal Council : Rs. 75,000/-; and(b)for member of Nagar Panchayat : Rs. 50,000/- ;Provided that the State Government may notify enhanced limit of maximum election expenditure to be incurred by a contesting candidate or and his authorized agents in consultation with the Commission.(2)Every candidate contesting election from a ward shall keep an account of election expenditure in a register to be called the register of election expenditure in form-28.(3)The account under sub-rule (2) shall be maintained as per provision of section17-A of the Act.(4)The account shall be correctly and truly maintained in respect of each item of expenditure on day-to-day basis from the date of filing of nomination papers up-to the date a day after the declaration of result.(5)All expenditure by the candidate or his authorized election agent on all the items of expenditure maintained in form-29 shall be included in the account as kept under sub- rule (2) of election expenditure.(6)All documents such as vouchers, receipts, acknowledgements etc. in support of expenditure incurred and recorded in the register shall be maintained correctly.(7)The day-to-day account maintained shall be made available for inspection at any time during the process of election to the Returning Officer or any other officer authorized by him or the Commission.(8)Failure to submit the account of election expenses within the time and in the manner required by the Act and these rules or, to produce a true copy of the accounts of election expenditure on demand by an officer authorized to do so, shall be deemed to be a corrupt practice under section 301 of the Act.(9)A statement of account of the total election expenditure maintained shall be submitted as directed by the Commission under section 17-B of the Act to the Returning Officer or any other officer authorised by the Commission or both within thirty days of declaration of the result(10)The statement of account shall be submitted in forms 29 and 30 alongwith an affidavit of the candidate in form- 31(11)On receipt of the statement of accounts, the Returning Officer shall issue an acknowledgement in form- 32Chapter - VII General Procedure of Election
