Section 106(2) in The Punjab State Election Commission Act, 1994
(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.
