Section 10(7) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(7)The amounts received towards election deposit, and credited to the Gram Panchayat/Mandal Praja Parishad/Zilla Praja Parishad fund shall be remitted to Government Account by the Executive Authority concerned after deducting any refunds made to the concerned for any reason provided under these rules.
