Section 4 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
4.
(1)At the time presentation of the petition, the petition shall deposit with it, as security for the cost of the same,(i)a sum of five hundred rupees in the case of election of Chairman; and (ii) a sum of one hundred rupees in any other case.Explanation. - Where the election of more than one returned candidate is called in question, a separate deposit shall be made in respect of each such returned candidate.(2)If the provisions of sub-rule (1) are not complied with, the Election Tribunal shall dismiss the petition.(3)Upon compliance with the provisions of sub-rule (1) the Election Tribunal shall proceed to inquire into the petition.
