Section 7 in The Representation Of The People (Amendment) Act, 1996
7. Amendment of section 34. In section 34 of the 1951 Act, for sub- section 1, the following subsection shall be substituted namely:-(1) A candidate shall not be deemed to be duly nominated for election from a constituency unless he deposits or causes to be deposited,-(a) in the case of an election from a Parliamentary constituency, a sum of ten thousand rupees or where the candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of five thousand rupees; and
(b)in the case of an election from an Assembly or Council constituency, a sum. of five thousand rupees or where the candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of two thousand five hundred rupees: Provided that where a candidate has been nominated by more than one nomination paper for election in the same constituency, not more than one deposit shall be required of him under this sub- section.
