Section 56 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
56. Return or forfeiture of candidate's deposits.
(1)The deposit made under rule 19, shall either be returned to the person making it or to his legal heir or be forfeited in favour of the Marketing Board in accordance with the provisions of this rule.(2)Except in cases hereinafter mentioned in this rule, deposits shall be returned after the result of election is declared.(3)If the name of the candidate is not shown in the list of contesting candidates, or if he dies before the commencement of the poll, the deposits shall be returned to him after the publication of the list, or after his death to his legal heir.(4)Subject to the provisions of sub-rule (3), the deposits 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-fifth of the total number of valid votes polled by all the candidates in the constituency.
