Section 67(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(1)The account of election expenses to be kept by a candidate or his election Agent under rule 65 shall contain the following particulars in respect of each item of expenditure from day to day, namely :-(a)The date on which the expenditure was incurred or authorized ;(b)the nature of the expenditure (as for example, travelling, postage or Printing and the like) ;(c)the amount of the expenditure :-(i)the amount paid ;(ii)the amount outstanding ;(d)the date of payment;(e)the name and address of the payee ;(f)the serial number of voucher, in the case of amount paid ;(g)the serial number of bills, if any, in case of amount outstanding ;(h)the name and address of the person to whom the amount outstanding is payable.
