Section 8(5) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(5)Every candidate shall, along with the nomination paper, deposit with the Returning Officer a sum of two hundred rupees. If the amount of deposit is remitted by 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 [Council] [Substituted by G.N. of 21.3.1985.] under sub-rule (6), be returned to the candidate as soon as possible, after the result of the election is declared.
