Section 79 in Haryana Municipal Corporation Election Rules, 1994
79. Deposit to be made when petition is presented and return of deposit.
(1)Every election petition shall be accompanied by a receipt from the treasury for two hundred and fifty rupees or Government Promissory Notes of equal value at the market rate of the day as security for all costs that may become payable by him or them.(2)If a petitioner, by whom the deposit referred to in sub-rule (1) has been made, withdraws his election petition as provided in rule 81 and any other case after final orders have been passed on the election petition, the deposit shall, after deducting such amount as may be ordered to be said paid as costs, charges and expenses be returned to the petitioner by whom it was made, and if such petitioner dies during the course of the enquiry into the election petition, any such deposit, made by him, shall after the amount of such costs as may be ordered to be paid have been deducted, be returned to his legal representative.(3)All applications for the refund of a deposit shall be made to the Tribunal who shall pass orders thereon in accordance with these rules.
