Section 23(2) in Assam Panchayat (Constitution) Rules, 1995
(2)If no nomination paper is received within time appointed in this behalf in respect of person by whom the deposit referred to in sub-rule (1) above has been made, or the nomination paper of such candidate has been rejected if he withdraws his candidature In- the manner provided under these rules, the money deposited shall be returned to the person concerned after obtaining due receipt thereof.
