Section 7(1) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
(1)At the time of delivery of nomination paper, every candidate shall either deposit a sum of fifty rupees with the Council or enclose with the nomination paper a post office money order receipt for such sum in favour of the Council and no candidate shall be deemed to be duly nominated unless such a sum has been deposited with the Council or a postal order receipt has been enclosed with the nomination paper.
