Section 7(3) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
(3)If a candidate by whom or on whose behalf the deposit referred to in sub rule (1) has been made is not elected and the number of votes polled by him does not exceed one-eighth of the total number of votes polled in the constituency from which he seeks election, the deposit shall be forfeited to the Council.
