Section 25(2) in Haryana Municipal Corporation Election Rules, 1994
(2)The deposit made under sub-rule (1) shall be returned to the person by whom it was made if -(a)the nomination paper in respect of which it has been made is rejected; or(b)the candidate on whose behalf the deposit has been made withdraws his candidature within the time specified under rule 29; or(c)the candidate dies before the commencement of the poll; or(d)the candidate has been elected, or the number of votes polled for him exceed one-eighth of the total number of votes polled.
