Section 7 in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
7. Lodging of the account of election expenses.
(1)Every contesting candidate or his election agent shall lodge the account of election expenses with the District Election Officer, within the time specified in the Act, that is, 30 days from the date of election.(2)The account of election expenses shall comprise the following documents, namely-(a)the register of day to day account of election expenses referred to in Paragraph 4, in original.(b)vouchers relating to the entries made in the register of election expenses; and(c)abstract statement of election expenses, referred to in Paragraph 6.(3)The register of day to day account of election expenses and the abstract statement of election shall be authenticated and countersigned by the candidate in case they have been prepared and signed by his election agent and the vouchers shall also be countersigned by him, before being lodged.(4)The account of election expenses shall be accompanied by an affidavit of the candidate in Proforma C and shall not be regarded as complete without such an affidavit.
