Section 7 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
7.
(1)At the time of delivery of a nomination paper every candidate shall either deposit a sum of fifty rupees with the Board or enclose with the nomination paper a post office money order receipt for that sum in favour of the Board and no candidate shall be deemed to be duly nominated unless such a sum has been deposited with the Board or a postal money order receipt or a postal order has been enclosed with the nomination paper.(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.(3)If a candidate by whom or on whose behalf the amount referred to in sub-rule (1) has been paid is not elected and the number of votes polled by him does not exceed ⅛ of the total number of votes polled in the constituency from which he seeks election, the amount shall be forfeited to the Board.(4)For the purpose of sub-rule (3), the number of votes polled shall be deemed to be the number of voting papers, other than rejected voting papers, counted.(5)The amount paid on behalf of a candidate whether he is elected or not shall, if it is not forfeited under sub-rule (3), be returned to the candidate or to the person who has paid the amount on his behalf, as the case may be, after the publication of the result of the election in the Official Gazette.
