Section 27(3) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(3)Each candidate filing a nomination paper under the above provision shall, at or before the time of delivery of his nomination paper, deposit or cause to be deposited a sum of twenty rupees either in the treasury or sub- treasury or with the local Lambardar or the Returning Officer, and produce a receipt obtained from treasury or sub-treasury or from the Lambardar or the Returning Officer, as the case may be, and no candidate shall be deemed to be duly nominated unless such deposit has been made.
