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State of Bihar - Section

Section 116 in The Bihar Municipal Election Rules, 2007

116. Repeals.

- The Bihar Municipal Election and Election Petitions Rules, 1953 (as amended from time to time) and The Patna Municipal Corporation: preparation of Electoral Rolls and Conduct of Election Rules, 1953 (as amended from time to time) are hereby repealed.Appendix-IRegister for Account of Election Expense
1. Name of candidate :
2. Ward No. and Name of Municipality :
3. Date of Filing nomination :
4. Date of declaration of result :
DeclarationI,.................................................. a candidate at the above election do hereby declare that-
(1)I/my election agent kept a separate and correct account of all expenditure in connection with the above election incurred or authorized by me or my election agent between the date of my nomination and the date of declaration of the result thereof, both days inclusive.
(2)The said account was maintained in the Register furnished by the Returning Officer for the purpose and said Register itself is annexed thereto with the supporting vouchers/bills mentioned in the said account.
(3)The account of my election expenditure as annexed hereto includes all items of election expenditure incurred or authorized by me or by my election agent and nothing has been concealed or withheld/suppressed therefrom.Signature of CandidateAcknowledgementThe account of the election expenses in respect of .............................(name of ward and name of Local Body) result of which was declared on .......................... (date) has been filed by him/on his behalf on ...............(date) has been received by me today, the ..................(date) of .............. (month) ................ (year).Returning OfficerRegister of Account of Election Expenses
Date Details of Election Expenditure By whom expenses incurred Signature of Candidates Remarks
         
Signature of Candidates