Section 63(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)The account of election expenses to be kept by a candidate or his Election Agent under Rule 62 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 authorised:(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 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.
