Section 8 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
8. Deposits.
(1)Each candidate nominated under the provisions of [rule 7] [Substituted vide notification No. GSR/164/PA/23/61/S. 43/Amd (2) 63 dated 28th June, 1963.] shall, at or before the time of delivery of his nomination paper, deposit or cause to be deposited a sum of twenty rupees with the Returning Officer or in the office of the Committee of the notified market area and produce a receipt from the Returning Officer or the Committee, as the case may be, along with the nomination papers. No candidate shall be deemed to be duly nominated unless such deposit has been made.(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to his legal representative :-(a)where the nomination of the candidate has been rejected; or(b)where the candidate has withdrawn his nomination paper within the specified time; or(c)where the candidate has died before the commencement of the poll; or(d)where the candidate has been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.](3)If a candidate by whom or on whose behalf the deposit referred to in sub- rule (1) has been made is not elected and the number of votes polled by him is less than one half of the votes polled by the candidate who is declared elected with the least number of votes, the deposit shall be forfeited to the Board.
