Section 18 in The Foreign Contribution (Regulation) Rules, 2011
18. Foreign contribution received by a candidate for election.
- Foreign contribution received by a candidate for election, referred to in section 21, shall be furnished in Form [FC-1] [Substituted for the figure 'FC-9' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).] within forty-five days from the date on which he is duly nominated as a candidate for election.
