Section 12(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(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.
