Section 40(1) in The Bihar Panchayat Election Rules, 2006
(1)A nomination paper by any candidate for election shall not be treated as duly filed if -(a)for the post of Member of Gram Panchayat/Panch of Gram Katchahry a sum of Rupees Two Hundred and Fifty and in the case of women/ Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees one hundred and twenty five.(b)for the post of Mukhiya of a Gram Panchayat/Sarpanch of the Gram Katchahry/Member of Panchayat Samiti, a sum of rupees one thousand and in the case of women /Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees five hundred.(c)for the post of Member of Zila Parishad, a sum of rupees two thousand, and in the case of women/Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees one thousand, has not been deposited with the Returning Officer as nomination fee; provided that, where a candidate files more than one nomination paper for election to the same post, it is not required to deposit more than one nomination fee.
