Section 40(7) in The West Bengal Municipal Elections Act, 1994
(7)[ Every candidate shall, with the nomination paper, file an affidavit in such manner as may be prescribed by the Commission. The affidavit under this sub-section shall, unless it is produced along with the nomination paper, be produced before the Municipal Returning Officer at the time of scrutiny.] [Sub-section (7) inserted by W.B. Act 17 of 2004.]
