Section 76 in The Orissa Municipal Corporation Act, 2003
76. Deposit of fees and withdrawal of candidature.
(1)On or before the date appointed for filing of nomination of the candidates, each candidate shall deposit with the Election Commission, a sum of rupees two hundred fifty in cash and no candidate shall be deemed to have filed nomination unless such deposit has been made.(2)The deposit shall be forfeited to the Corporation if the candidate fails to be elected and secures less than ten percent of the votes cast.(3)The deposit unless forfeited, shall be returned to the candidate, or if he dies, to his legal representative.(4)A candidate who has withdrawn his candidature shall neither be allowed to cancel such withdrawal nor be allowed to file nomination again for the same election.
