Section 8(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(5)The deposits made by all the candidates which shall not be forfeited under sub-rule (3) shall be returned to the candidates or to the persons who have made the deposits on their behalf as the case may be, as soon as may be after the publication of the result of the election in the Andhra Pradesh Gazette.
