Section 42(1) in The Bihar Municipal Election Rules, 2007
(1)On or before the date appointed under sub-rule (1) of Rule 41, each candidate shall, in person between the hours of eleven o'clock in the forenoon and three o'clock in the afternoon deliver to the Returning Officer at the place specified in the notice issued under sub-rule (2) of Rule 41, a nomination paper in Form -12 and subscribed by the candidate himself as assenting to the nomination and two persons as proposer and seconder.
