Section 121A in The Himachal Pradesh Panchayati Raj Act, 1994
121A. Account of election expenses and maximum limit thereof.
(1)Every candidate at an election of member of Zila Parishad shall, either by himself or by his election agent, keep a separate and correct account of all expenditure in connection with the election incurred or authorized by him or by his election agent between the date on which he has been nominated and the dale of declaration of the result thereof, both dates inclusive.(2)The account shall contain such particulars, as may be prescribed by the State Government in consultation with the State Election Commission.(3)The total of the said expenditure shall not exceed such amount as may be prescribed by the State Government in consultation with the State Election Commission.
