Section 100 in The Bihar Municipal Election Rules, 2007
100. Maximum election expenses.
(1)Every candidate at an election shall, either by himself or by his election agent, if a separate and correct account of all expenditure in connection with the election incurred or authorised by him or his election agent between the date on which he has been nominated and the date of declaration of the result thereof, both day inclusive.(2)No expense shall be incurred or authorised by the candidate or his election agent on account or in respect or the conduct and management of an election in any ward in excess of the following amount:-(1)Rupees ten thousand in case of a ward from Nagar Panchayat.(2)Rupees twenty thousand in case of a ward from Municipal Council.(3)Rupees thirty thousand in case of a ward having population between 4000 -10000 from Municipal Corporation.(4)Rupees forty thousand in case of a ward having population between 10001 - 20000 from Municipal Corporation.(3)Any candidate, either by himself or his election agent, who has exceeded the amount mentioned above and who has not kept a separate and correct account of all expenditure in connection with the election incurred or fails to lodge the account of election expenses within the period of thirty days from the date of declaration of the result shall be punishable as per law.
