Section 135 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
135. Deposit on nomination.
(1)At the time of delivery of a nomination paper under sub-rule (3) of Rule 134, each candidate shall submit with the nomination paper a Treasury Challan showing that a deposit of Rs. 150 (one hundred fifty) only has been made by him in the Treasury, and no candidate shall be deemed to be duly nominated unless such deposit has been made.(2)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made withdraws his candidature or if the nomination of any such candidate is refused, the deposit should 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.(3)If in a constituency, a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made, is not declared elected and the number of votes polled by him does not exceed one-eighth of the total number of votes polled, the deposit shall be forfeited to Government.(4)The deposit made by or on behalf of a candidate who is not elected, shall, if it is not forfeited under sub-rule (3), be returned to the candidates as soon as may be after the publication of the result of the election in the Gazette, and the deposit made by or on behalf of a candidate who is elected shall be so returned as soon as may be after the publication of the result of the election in the Gazette.
