Section 76 in The M.P. Nagarpalika Nirvachan Niyam, 1994
76. Return or forfeiture of security deposit.
(1)The security deposit made under Rule 26 shall either be returned to the person making it or his legal representative or be forfeited to the State Government in accordance with the provisions of this rule.(2)Except in cases hereafter mentioned in this rule, deposit shall be returned as soon as practicable after result of the election is declared.(3)If the candidate is not shown in the list of contesting candidates or if he dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list or alter 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, a candidate is not elected and the number of valid votes polled by him does not exceed one-sixth of the number of valid votes polled by all the candidates.(5)[ Notwithstanding anything contained in this rule, the security deposit made under Rule 26 shall not be returned and shall stand forfeited to the State Government, if a claim therefore is not preferred by the person making in or through his legal representative, as the case may be within six months from the date of declaration of result of election.] [Inserted by Notification No. 12-XVIII-3-2001, dated 21-3-2001.]
