Section 53(3) in Arunachal Pradesh Municipal Election Rules, 2011
(3)If the Presiding Officer after such inquiry on the spot as he/she thinks necessary, is satisfied that the challenge made by the candidate or his/her polling agent under sub-rule (1) is frivolous and has not been made in good faith, he/she shall direct the deposit made under sub-rule (1) to be forfeited to the State Government and his/her order in this respect shall be final.
