Section 33A in Arunachal Pradesh Municipal Election Rules, 2011
33A. Maximum election expenses and account thereof.
(1)The maximum limit of election expenditure to be incurred by the contesting candidate or his/her authorised agent shall be as under:-(i)for Municipal Class 'A' = Rs. 1,00,000/-(ii)for Municipal Class 'B' = Rs. 75,000/-(iii)for Municipal Class 'C' = Rs. 60,000/-(iv)for Nagar Panchayat = Rs. 50,000/-(2)Every candidate contesting election to a Municipal Council or a Nagar Panchayat shall keep an account of election expenditure in a register to be called the register of election expenditure in Form 38.(3)The account shall be maintained by the contesting candidate either by himself/herself or by his/her authorised agent.(4)The account shall be correctly maintained in respect of each item of expenditure on day to day basis from the date of nomination upto the date of declaration of result, both days inclusive.(5)All expenditure by the candidate or his/her authorised election agent on all items of expenditure maintained in Form 39 shall be included in the aforesaid account of election expenditure.(6)All documents such as vouchers, receipts, acknowledgements etc. in support of expenditure incurred and recorded in the register shall be maintained correctly.(7)The day to day account maintained shall be made available for inspection at any time during the process of election to the Municipal Returning Officer or any other officer authorised by him/her.(8)Failure on the part of the candidate or his/her authorised agent, as the case may be, to submit the account of election expenses within the time and in the manner required by the Act and these rules or, to produce the register of election expenditure on demand by an officer authorised to do so, shall be deemed to be a corrupt practice under section 73 of the Act.(9)A statement of account of the total election expenditure so maintained shall be submitted to the District Municipal Election Officer of the area under whose jurisdiction the concerned Municipal Council or the Nagar Panchayat falls, as the case may be.(10)The account shall be submitted within thirty days of the declaration of the result(11)The statement of account shall be submitted in Forms No. 39 and 40 alongwith an affidavit of the candidate in Form No. 41.(12)On receipt of the statement of accounts, the District Municipal Election Officer shall issue an acknowledgement in Form No. 42.Chapter-V General Procedure of Election
