Section 121(2) in The Representation of the People Act, 1951
(2)If there is any balance left of any of the said security deposits after payment under sub-section (1) of the costs referred to in that sub-section, such balance, or where no costs have been awarded or no application as aforesaid has been made within the said period of 3one year the whole of the said security deposits may, on an application made in that behalf in writing to the High Court by the person by whom the deposits have been made or if such person dies after making such deposits by legal representative of such person, be returned to the said person or to his legal representative, as the case may be.
