Section 10(1) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
(1)As soon as may be after the expiration of the time specified in the Act for the lodging of the account of election expenses the District Election Officer shall send a report to the Election Commission about every contesting candidate, on the following points-(a)The name of the contesting candidate;(b)Whether such candidate has lodged his account of election expenses and if so, the date on which such account has been lodged; and(c)Where in his opinion such account has been lodged within the time and in the manner required by the Act and this Order.
