Section 43(2) in The Bihar Municipal Election Rules, 2007
(2)No nomination paper shall be received by the Returning Officer unless the candidate wishing to stand for election has deposited the required fee as stated in sub-clause (d) of sub-rule (1) of Rule 43:Provided that where a candidate has been nominated by more than one nomination paper for election in the same ward, not more than one deposit shall be required of him.
