Section 66 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
66. Maximum election expenses.
(1)No expenses, exceeding such amount, as may be specified by the State Election Commission by notification, from time to time, shall be incurred or authorised to be incurred by a contesting candidate or his election agent, if any, or on account of or in connection with the conduct and management of an election to the office of Member of a Ward.(2)Every candidate at an election shall, either by himself or by his election agent, keep a separate and correct day to day account of all expenditure in connection with election, incurred or authorised to be incurred by him, or by his election agent between the date on which he has been nominated and the date of declaration of the result thereof, both dates inclusive.(3)It shall be competent for the State Election Commission to issue such instructions, as they may deem necessary, for the purposes of carrying out the provisions of sub-rules (1) and (2) thereof.Appendix 1Nomination paper to be filled by the CandidateForm-I[See Rule 6(1) and (4) ]Nomination paper to be filled by the Candidate Election to the .................... Municipality Nomination of ................ for election as Councillor from ....................... ward.
