Section 16 in Uttar Pradesh Intermediate Education Act, 1921
16. Presentation of nomination paper and requirements for valid nominations. - (1) On or before the date appointed under clause (a) of paragraph 14, each candidate or his proposer shall, either in person or through registered post deliver or cause to be delivered in a sealed cover to the Shikshak Nirvachan Adhikari in his office between the hours of 11 o'clock in the forenoon and 4 o'clock in the afternoon, a nomination paper completed in the prescribed form (to be had from the Shikshak Nirvachan Adhikari) and signed by the candidate and his proposer ;
Provided that a candidate shall not be deemed to be duly nominated for election from a constituency, unless he deposits or causes to be deposited, -(i)in the case of a person, who is a member of a Scheduled Caste or Scheduled Tribe, a sum of one hundred rupees;(ii)in any other case, a sum of two hundred rupees.Provided further that where a candidate has been nominated by more than one nomination papers for election in the same constituency, not more than one deposit shall be required of him.(2)Nothing in these paragraphs shall prevent any candidate from being nominated by more than one nomination papers.(3)Any deposit made under sub-paragraph (1) shall be repayable to the candidate who is declared to be elected in accordance with the provisions hereinafter contained.
