Section 11 in The Orissa Agricultural Produce Markets Rules, 1958
11. Deposit on nomination.
- (i) At or before the time of delivery of nominated paper each candidate shall deposit with the Collector or any other person authorised in this behalf a sum of Rs. 5. No candidate shall be deemed to be duly nominated unless the deposit referred to in this rule has been made.(ii)If a candidate, by whom the deposit referred to in Sub-rule (1) has been made withdraw his candidature in the manner and within the time specified in Rule 15 or if the nomination of any such candidate is rejected under Rule 14 the deposit shall be returned to the candidate, and if any candidate dies before the commencement of the poll any such deposit shall be returned to his legal representative.(iii)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 one-eighth of the total number of votes polled divided by the numbers of members to be elected from the particular constituency the deposit shall be forfeited to the Market Committee.(iv)For the purposes of Sub-rule (iii), the total number of vote polled shall be deemed to be the total number of ballot papers, other than rejected ballot papers counted.(v)A deposit made by the candidate shall it is not forfeited under the Sub-rule (iii) be returned to the candidate as soon as it may be after publication of the result of the election in Orissa Gazette.
