Section 67(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(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 award.
