Section 8(1) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(1)Each candidate nominated under the provisions of [rule 7] [Substituted vide notification No. GSR/164/PA/23/61/S. 43/Amd (2) 63 dated 28th June, 1963.] shall, at or before the time of delivery of his nomination paper, deposit or cause to be deposited a sum of twenty rupees with the Returning Officer or in the office of the Committee of the notified market area and produce a receipt from the Returning Officer or the Committee, as the case may be, along with the nomination papers. No candidate shall be deemed to be duly nominated unless such deposit has been made.
