Section 87 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
87. Return or forfeiture of Security Deposit.
(1)The security deposit under Rule 31 shall either be returned to the person making it or his legal representative or be forfeited to the concerned Market Committee in accordance with the provisions of this rule.(2)Except in cases hereinafter mentioned in this rule, 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 it 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-rule (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 in favour of him does not exceed one-sixth of the total number of valid votes polled for all the candidates.
