Section 82(2) in The Orissa Municipal Corporation Act, 2003
(2)Every such return shall contain a statement of all payments made by the candidate, or his election agent, or any person authorised by the candidate in this behalf on account of, or in respect of, the conduct and management of the election, and a further statement of all unpaid claims in respect of such expenses for which the candidate or his election agent, or the person authorised by the candidate is aware.
