Section 12(5) in Orissa Zilla Parishad Election Rules, 1994
(5)The deposit shall be returned to the person who made it or on whose behalf it was so made or to a person authorised by the depositor if a candidate by whom or on whose behalf deposit, referred to in Sub-rule (1) of Sub-rule (2), as the case may be, has been made, withdraw as his candidature in the manner and within the time specified under Sub-rule (6) of Rule 14 or if the nomination of any candidate is rejected.
