Section 10 in The Cost and Works Accountants (Election to the Council) Rules, 2006
10. Fee for election.
(1)A candidate for election shall pay such fee as may be fixed by the Council from time to time which shall not in any case exceed Rs.50,000/-, irrespective of the number of nominations.(2)The fee shall be paid by a demand draft drawn in favour of secretary and payable at Kolkata.Explanation: The fee payable and method of payment of such fee shall be included in the notification issued under sub-rule (1) of rule 9.(3)A candidate whose nomination is held to be invalid shall be entitled to receive refund of fifty percent of the fee payable.
