Section 8(2) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(2)The deposit, in the following cases, shall by an order in writing of the Returning Officer be returned to the candidate, or, if not made by him, to the person by whom it was made or, when the candidate has died, to his legal representative :-(a)where the nomination of the candidate has been rejected; or(b)where the candidate has withdrawn his nomination paper within the specified time; or(c)where the candidate has died before the commencement of the poll; or(d)where the candidate has been elected; or(e)[ where a candidate, though not elected, has polled 50 per cent or more than fifty per cent of votes polled by the candidate who is declared elected with the least number of votes.] [Substituted vide notification No. GSR/264/PA-22/61/S. 43 Amd (6) 66 dated 11th October, 1966.]
