Section 8(2) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
(2)If a candidate by whom or on whose behalf the deposit has been made withdraws his candidature in the manner and within the time specified hereinafter or if the nomination of any such candidate is refused, the deposit shall be returned to the person by whom it was made, and if any candidate dies before the commencement of the poll, such deposit, if made by him, shall be returned to his legal representative or if not made by the candidate, shall be returned to his legal representative or if not made by the candidate, shall be returned to the person by whom it was made.
