Section 7(b) in The Representation Of The People (Amendment) Act, 1996
(b)in the case of an election from an Assembly or Council constituency, a sum. of five thousand rupees or where the candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of two thousand five hundred rupees: 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 sub- section.
