Section 10(6) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
(6)Any contesting candidate who has been called upon to show under paragraph (5) may within fifteen days of the receipt of such notice submit in respect of the matter a representation in writing to the Election Commission, and shall at the same time send to the District Election Officer a copy of his representation together with a complete account of his election expenses if he had not already furnished such an account.
