Section 76(4) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(4)Subject to the provisions of sub-rule (3) the deposit shall be forfeited if, at an election where a poll has been taken, a candidate is not elected and the number of valid votes polled by him does not exceed one-sixth of the total number of valid votes polled by all the candidates.
