Section 12(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)At or before the time of the delivery of a nomination paper, each candidate shall deposit with the Collector or any other person authorised under sub-rule (1) of Rule 11 a sum of [Rs. 500/-] [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]. No candidate shall be deemed to be duly nominated unless the deposit referred to in this rule has been made.
