Section 85(4) in The West Bengal Municipal Elections Act, 1994
(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 all the candidates [*******] [Words 'or, in the case of election of more than one member at the election, one-sixth of the total number of valid votes so polled divided by the number of members to be elected' omitted by W.B. Act 46 of 1994.]
