Section 68 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
68. Return or forfeiture of candidate's deposit.
(1)The deposit made under Rule 21 shall either be returned to the person making it or his legal representative or be forfeited to the State Government in accordance with the provisions of this rule.(2)Except in cases hereinafter mentioned in I his rule, deposit, shall be returned as soon as practicable after result of the election is declared.(3)If the candidate is not shown in the list of contesting candidates, or if he dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list or after his death, as the case may be.(4)Subject to the provisions of sub-rule (3), the deposit shall be forfeited to the State Government, 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 eight of the total number of valid votes polled by all the candidates, "or, in the case of election of more than one member at the election, one-eighth of the total number of valid votes so polled divided by the number of members to be elected."
