Section 29C(1) in The Representation of the People Act, 1951
(1)The treasurer of a political party or any other person authorised by the political party in this behalf shall, in each financial year, prepare a report in respect of the following, namely:—(a)the contribution in excess of twenty thousand rupees received by such political party from any person in that financial year;(b)the contribution in excess of twenty thousand rupees received by such political party from companies other than Government companies in that financial year.
