Section 12(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)If a candidate by whom the deposit referred to in sub-rule (1) has been made, is not elected and the number of votes polled by him does not exceed [1/6th] [Substituted by Notification No. F. 7(18)-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.] of the total number of voter polled divided by the number of members to be elected, the deposit shall be forfeited to the Market Committee.
