Section 7(1) in Nagpur rules Relating to the Election of Councillors
(1)At the time of nomination each candidate shall deposit a sum of fifty rupees and no candidate shall be deemed to be duly nominated unless such deposit has been made :[Provided that, where the candidate is a member of Scheduled Caste, he shall deposit a sum of twenty-five rupees and shall also furnish a caste certificate from the Collector or an officer authorised by the Collector in this behalf.] [Added by G. N., U. D. & P. H. D., No. NMC. 1179/ 1674-UD-4, dated 21st November, 1979 (M. G. Part I-A-N.D.S., page 850)]
