Section 30(3) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(3)If a candidate nominated for election is not elected and the number of votes polled by him by way of first preference does not exceed one-fourth of the total number of votes polled, the deposit made under Rule 8 shall be. forfeited to the State Government.Explanation. - For the purpose of this sub-rule, the number of votes polled shall refer only to the number of valid ballot papers counted.
