Section 10(5) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
(5)Where the Election Commission decides that a contesting candidate has failed to lodge his account of election expenses within the time and in the manner required by the Act and this Order, it shall by notice in writing call upon the candidate to show cause why he should not be disqualified under Section 14-C of the Madhya Pradesh Municipal Corporation Act, 1956 or as the case may be, Section 32-C of the Madhya Pradesh Municipalities Act, 1961 for the failure.
