Section 8 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
8. Deposit.
(1)At the time of delivery of a nomination paper, there shall be enclosed with the nomination paper a post Office money order receipt for Rupees 50 (Fifty) in favour of the Board, and no candidate shall be deemed to be duly nominated unless such receipt is enclosed with the nomination paper.(2)If a candidate by whom or on whose behalf the deposit has been made withdraws his candidature in the manner and within the time specified hereinafter or if the nomination of any such candidate is refused, the deposit shall be returned to the person by whom it was made, and if any candidate dies before the commencement of the poll, such deposit, if made by him, shall be returned to his legal representative or if not made by the candidate, shall be returned to his legal representative or if not made by the candidate, shall be returned to the person by whom it was made.(3)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made is not elected and the number of votes polled by him does not exceed ⅛ (one eighth) of the total number of votes polled, the deposit shall be forfeited to the Board.(4)For the purpose of sub-rule (3) the number of votes polled shall be deemed to be the number of voting papers, other than rejected voting papers, counted.(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 has made the deposit on his behalf, as he case may be, as soon as may be after the publication of the result of the election in the Gazette.
