Section 47(7) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(7)The Election Officer may immediately make such investigation as may be necessary and take steps to prosecute the person or persons whom he believes to be guilty of the offence of personation. He shall however, stay investigation if notice of an election petition filed before the Election Tribunal and relating to the case under investigation is received and shall resume the investigation after the disposal of the said petition. If it is found as a result of the judicial trial connected with the prosecution that the offence of personation has not been proved, the Election Officer shall order forfeiture of deposit to the Municipal Council/Nagar Panchayat. In coming to a decision on this point the Election Officer shall be guided by the facts and conclusions recorded at the trial. If there is no such judicial trial, the Election Officer shall in his discretion, decide whether having regard to the relevant circumstances, the deposit shall be declared to have been forfeited to the Municipal Council/Nagar Panchayat, the deposit as has not been declared to have been forfeited shall be returned to the person who made the deposit.
