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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997

5. Security Deposit.

- (i) At the time of presentation of the petition, the petitioner shall deposit with it in cash Rs. 500/- (Rupees Five hundred only) as security for the costs of the same.Explanation. - (i) Where the election of more than one returned candidate is called in question a separate deposit shall be made in respect of each such returned candidate.
(ii)If the provisions of sub-rule (1) are not complied with, the Election Tribunal shall dismiss the petition.
(iii)Upon compliance with the provisions of sub-rule (1), the Election Tribunal shall proceed to enquire into the petition.