Section 121(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)Any candidate, either by himself or by his election agent, who has exceeded the amount mentioned above and who has not kept a separate and correct account of all expenditure in connection with the election incurred as defined in rule 120 of these rules or fails to lodge an account of election expenses with the authority specified and within the period stipulated in sub-rule (3) of rule 120 of these Rules shall be deemed to have indulged in a corrupt practice under sub-section (8) of section 260 of the Act.
