Section 12(6) in Orissa Zilla Parishad Election Rules, 1994
(6)The deposit shall be forfeited to the State Government if a candidate by whom or on whose behalf the deposit referred to in Sub-rule (1) or Sub-rule (2) has been made is not elected and the number of votes polled in his favour does not exceed one-sixth of the total number of votes polled.Explanation. - The number of votes polled shall be deemed to be the number of ballot papers counted.
