Section 101 in The Bihar Municipal Election Rules, 2007
101. Return of election expenses.
(1)The return of election expenses shall be lodged with the Returning Officer within thirty days from the date of publication of the result of the election.(2)The account of election expenses to be kept by a candidate or his election agent shall be in format at Appendix-1.(3)The Returning Officer shall make enquiry as to the genuineness of the account submitted and thereafter cause a notice to be affixed to the notice board of his office, specifying:-(a)the date on which the account has been lodged;(b)the name of the candidate; and(c)the time and place at which such account can be inspected. The enquiry may be completed within ten days of submission.(4)Any person shall on payment of a fee of ten rupees be entitled to inspect any such account and on payment of a fee of two rupees per page be entitled to obtain attested copies of such account or of any part thereof.
