Section 84(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(4)[ Subject to the provisions of sub-rule (3), the deposit shall be forfeited if at an election where a poll has been taken, the candidate is not elected and the number of valid votes polled by him does not exceed one-tenth of the total number of valid votes polled by all the candidates in the constituency or, in the case of election of one or more than one member at the election, one-tenth of the total number of valid votes, so polled, divided by the number of members to be elected.] [Sub-rule (4) was substituted by G. N. of 7.6.1990.]
