Section 85(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(4)Subject to the provisions of sub-rule (3), the deposit shall be forfeited if, at an election where a poll has been taken, the 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.
