Section 9(6) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(6)Notwithstanding anything contained in this rule, immediately after publication of the result of election, the Returning Officer or the person authorised by the District Collector in this behalf, shall pass an order as to whether a deposit made under sub-rule (1) shall be refunded or forfeited. The executive authority concerned shall, within thirty days from the date of publication of the result, return the deposit to the person who made the deposit or to his legal representative when such deposit is refundable. In the case of forfeiture of deposit under sub-rule (3), the Returning officer shall communicate an order to the person concerned who made the deposit citing the reason for such forfeiture.
