Section 47 in The West Bengal Panchayat Elections Act, 2003
47. Deposits.
- A candidate shall not be deemed to be declared nominated for election from a constituency unless he deposits or causes to be deposited in cash with the Panchayat Returning Officer concerned -(a)in the case of an election from a seat in a constituency of a Gram Panchayat, a sum of rupees one hundred and fifty, or where the candidate is a member of Scheduled Castes or Scheduled Tribes [or Backward Classes] [Substituted by Act No. 23 of 2012, dated 24.8.2012.] or is a Woman, a sum of rupees seventy-five;(b)in the case of an election from a constituency of a Panchayat Samiti, a sum of rupees five hundred or where the candidate is a member of Scheduled Castes or Scheduled Tribes [or Backward Classes] [Substituted by Act No. 23 of 2012, dated 24.8.2012.] or is a Woman rupees two hundred and fifty; and(c)in the case of an election from a constituency of a Zilla Parishad or the Siliguri Mahakuma Parishad, a sum of rupees one thousand or where the candidate is a member of Scheduled Castes or Scheduled Tribes [or Backward Classes] [Substituted by Act No. 23 of 2012, dated 24.8.2012.] or is a Woman, a sum of rupees five hundred:Provided that where a candidate has been nominated by more than one nomination paper for election in the same constituency, not more than one deposit shall be required of him under this section.
