Section 6 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
6. Deposit to be made.
- (Section 43 (2) (i) (ie)). - (1) At the time of, or before presenting an election petition, the petitioner or petitioners shall deposit in the treasury a sum of two hundred rupees in cash or in the form of Government promissory notes of equal value, as security for all costs that may become payable by him or them.(2)If the petitioner, by whom the deposit referred to in sub-rule (1) was made, withdraws his election petition, and, in any other case, after final orders have been passed on the election petition, the deposit shall after such amount as may be ordered to be paid as costs, charges and expenses, has been deducted, be returned to the petitioner by whom it was made, and if the petitioner dies during the course of the enquiry into the election petition, any such deposit if made by him, shall after the amount of such costs as may be ordered to be paid have been deducted, be returned to his legal heirs.(3)All applications for the refund of a deposit shall be made to the Deputy Commissioner who shall pass orders thereon in accordance with these rules.
