Section 42(3) in The Sikh Gurdwaras Board Election Rules, 1959
(3)If the polling officer after such inquiry on the spot as he thinks necessary is of opinion that the challenge made by the candidate or his agent under sub-rule (1) is frivolous and has not been made in a good faith; he shall direct the deposit made under sub-rule (1) to be forfeited to [the Government of the State in which the polling stations is situate] [Substitued for the word "Government" by Central Government Notification dated 26.7.1978.] and his order in this respect shall be final.
