5C. Deposit.-

(1) A candidate shall not be deemed to be duly nominated for election unless he deposits or causes to be deposited a sum of 2[fifteen thousand rupees]: Provided that where a candiate has been nominated by more than one nomination paper for the same election, not more than one deposit shall be required or him under this sub-section.

(2) The sum required to be deposited under sub-section (1) shall not be deemed to have been deposited under that sub-section unless at the time of presentation of the nomination paper under sub-section (1) of section 5B, the candidate has either deposited or caused to be deposited that sum with the Returning Officer in cash or enclosed with the nomination paper a receipt showing that the said sum has been deposited by him or on his behalf in the Reserve Bank of India or in a Government Treasury.