Section 7(5) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
(5)The deposit made in respect 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 had made the deposit on his behalf, as the case may be, as soon as may be after the publication of the result of the election in the Official Gazette.
