Section 41(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)A candidate shall not be deemed to be duly nominated for election from a constituency unless he deposits or causes to be deposited a sum of one thousand rupees, or, where the candidate is a member of the Scheduled Tribes, or a woman, a sum of five hundred and fifty rupees :Provided that where a candidate has been nominated by more than one nomination paper for election in the same constituency, not more than one deposit shall be required of him under this sub-section.
