Section 343ZC(1) in Andhra Pradesh Municipalities Act, 1965
(1)Every candidate, at any election held under this Act shall, either by himself , or by his election agent, keep a separate and correct account of all expenditure incurred in connection with the election, between the date on which the candidate concerned has been nominated, and the date of declaration of the result of the election, both date inclusive (hereinafter in this chapter referred as 'Election Expenses').Explanation I. - 'Election expenses' for purpose of this Act shall mean all expenses in connection with the election,-(a)incurred, or authorized by the contesting candidate, or by his election agent;(b)incurred by any association, or body of persons, or by any individual (other than the candidate or his election agent), aimed at promoting or procuring the election of the candidate concerned; and(c)incurred by any political party, by which the candidate is set up, so as to promote or procure his election;Provided that any expenses incurred by any political party as part of its general propaganda, (which is distinguishable from its election campaign, for the promotion or procuring the election of a particular candidate), by words, either written or spoken, or by signs or visible representations, or by audiovisual devises, or through print or electronic media or otherwise, shall not constitute 'election expenses' for purposes of this Act.Explanation II. - (1) For the removal of doubts, it is hereby declared that any expenses incurred in respect of any arrangements made, facilities provided or any other act or thing done by any person in the service of the Government and belonging to any of the classes mentioned in clause (9) of Section 343-A in the discharge or purported discharge of his official duty as mentioned in the proviso to that clause shall not be deemed to be expenses in connection with the election incurred or authorized by a candidate or by his election agent for the purposes of this sub-section.
