17A. [ Limitation of election expenditure and accounts thereof. [Inserted vide Notification No. 19947/Legis. Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.]
(1)No candidate for an election as a Councillor to a Municipality shall either by himself or through any person authorised by him, incur expenditure in connection with such election an amount exceeding twenty-five thousand rupees :Provided that the Election Commission may, by notification from time to time and in consultation with the State Government, enhance the limit of such expenditure upto fifty thousand rupees.(2)For the purpose of this section, every candidate referred to in Subsection (1) shall maintain, or cause to be maintained a true and separate account of all expenditure incurred or authorised by him in connection with the election between the date on which he has been nominated as a candidate and the date of declaration of the result of the election.(3)Any person who contravenes any of the provisions of this section shall be deemed to have committed corrupt practice within the meaning of Section 28.(4)The account shall contain such particulars as may be notified by the Election Commission.(5)Within one month from the date of declaration of the result of the election, every candidate, either personally or through his agent, shall lodge or cause to be lodged, with the Election Commission the account of the election expenditure maintained under Sub-section (2).]
