Section 10(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)If a candidate by whom the deposit mentioned in sub-rule (i) has been made withdraws his candidature in the manner and within the time specified in rule 15 and if the nomination of any such candidate is rejected under rule 14, the deposit shall be returned to the candidate and if any candidate dies before the commencement of the poll, such deposit shall be refunded to his legal representative.
