Section 5(6) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(6)Every candidate shall, along with the nomination papers, deposit with the Returning Officer a sum of rupees one hundred. If the amount of deposit is remitted by a money order, the money order receipt shall be attached to the nomination paper. A nomination paper not accompanied by such deposit or such receipt shall not be accepted by the Returning Officer. The deposit shall unless it is forfeited to the Board under sub-rule (7) be returned to the candidate as soon as possible after the result of the election is declared.
