Section 106 in The Punjab State Election Commission Act, 1994
106. Payment of costs out of security deposited and return of such deposits.
(1)If in any order as to costs under the provisions of this Chapter, there is a direction for payment of costs by any party to any person, such costs shall, if these have not already been paid, be paid in full, or so far as possible, out of the security deposit and the further security deposit, if any, made by such party under this Chapter on an application made in writing in that behalf, within a period of one year from the date of such order, to the Election Tribunal by the person in whose favour the costs have been awarded.(2)If there is any balance of the security deposits referred to in sub- section (1), is left after making payment of the costs referred to in that sub-section, such balance or where no costs have been awarded or no application, as aforesaid has been made within the said period of one year, the whole of the said security deposits, may, on an application made in that behalf in writing to the Election Tribunal by the person by whom the deposits have been made, or if such person dies after making such deposits, by the legal representative of such person, be returned to the said person or to his legal representative, as the case may be.
