Section 10(3) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(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 valid votes polled by him does not exceed one eighth of the total number of valid votes polled by all the candidates, the deposit shall be forfeited, to the Government.
