Section 119 in The Bihar Panchayat Election Rules, 2006
119. Return of election expenses.
(1)The return of election expenses shall be lodged in Form-29 with the Returning Officer within fifteen days from the date of publication of the result of election in the district Gazette under Rule 120. It shall be accompanied by a declaration/affidavit by the candidate in Form-30.(2)On receipt of details of election expenditure, the Returning Officer shall mention the date of receipt there upon and also certify that in his opinion the details have been submitted within the time limit in the manner prescribed by the Rules.
