Section 39(2) in Himachal Pradesh Municipal Election Rules, 2015
(2)If a candidate by whom or on whose behalf the security has been deposited, withdraws his candidature within the time specified in rule 35 and 36 or if the nomination of any candidate is rejected the security deposit shall be refunded to the person by whom it was made or if such person is dead, to his legal representatives, after the date of declaration of result of election.
