Section 39(1) in The Punjab State Election Commission Act, 1994
(1)A candidate shall not be deemed to be duly nominated for election from a constituency unless he deposits or causes to be deposited a prescribed amount for an election to a Panchayat or a Municipality :Provided that where a candidate has been nominated by more than one nomination papers for election in the same constituency, not more than one deposit shall be required by him under this sub-section.
