Section 27(2) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(2)If there is any balance left out of the said security deposit after payment of the costs, such balance, or where no costs have been awarded or no application as aforesaid has been made within said period of three months, the whole of said deposit may, on an application made in that behalf in writing to the specified officer by the person by whom deposit has been made or if such person dies after making such deposit, by the legal representative of such person, be returned to the said person or to his legal representative as the case may be.
