Section 8 in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
8. This very Register in which you are to maintain your day to day account of election expenses should itself be filed by you as your account of election expenses after the election as required under Section 13E of the Haryana Municipal Act, 1973 mentioned above. You should keep a copy of the account as maintained in that Register for your record and reference. Alongwith the Register, you must file the above mentioned abstract statement containing details of expenditure, and the same must be supported by an affidavit in the format enclosed. The affidavit should be sworn before a Magistrate of the First Class or an Oath Commissioner or a Notary Public.
