Section 86 in Arunachal Pradesh Municipal Elections Act, 2009
86. Return or forfeiture of candidate's deposit.
(1)The deposit made under section 41 shall either be returned to the person making it or his legal representative or be forfeited to the appropriate authority in accordance with the provisions of this section.(2)Except in cases hereinafter mentioned in this section, the deposit shall be returned as soon as practicable after the result of the election is declared.(3)If the candidate is not shown in the list of contesting candidates or if he dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list or after his death, as the case may be.(4)Subject to the provisions of sub-section (3), the deposit shall be forfeited if at an election where a poll has been taken, the candidate is not elected and the number of valid votes polled by him does not exceed one sixth of the total number of valid votes polled by the candidates.(5)Notwithstanding anything in subsections (2), (3) and (4) if at a election, the candidate is a contesting candidate in more than one constituency, not more than one of the deposits shall be returned, and the others shall be forfeited.
