Section 7(2) in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
(2)If a candidate by whom or on whose behalf the amount referred to in sub-rule (1) has been paid, withdraws his candidature or if the nomination of any such candidate is refused, the amount shall be returned to the person by whom it was paid and if any candidate dies before the commencement of the poll, the amount paid by him shall be returned to his legal representative or if such amount has been paid by any other person on behalf of the candidate, the amount shall be returned to the person by whom it was paid.
