Section 12 in The Rajasthan Agricultural Produce Markets Rules, 1963
12. Deposit on Nomination.
(1)At or before the time of the delivery of a nomination paper, each candidate shall deposit with the Collector or any other person authorised under sub-rule (1) of Rule 11 a sum of [Rs. 500/-] [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]. No candidate shall be deemed to be duly nominated unless the deposit referred to in this rule has been made.(2)If a candidate by whom the deposit referred to in sub-rule (1) has been made, withdraws his candidature in the manner and within the time specified in Rule 17 or if the nomination of any such candidate is rejected under Rule 16 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.(3)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 [1/6th] [Substituted by Notification No. F. 7(18)-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.] of the total number of voter polled divided by the number of members to be elected, the deposit shall be forfeited to the Market Committee.(4)For the purposes of sub-rule (3) the total number of votes polled shall be deemed to be the total number, of ballot papers other than rejected ballot papers, counted.(5)The deposit made by a candidate shall if it is not forfeited under sub-rule (3) be returned to the candidate, as soon as may be, after the publication of the result of the election in the Official Gazette.
