Section 14(5) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(5)A deposit made under sub-rule (1), if it is not returned under sub-rule (2), or is forfeited under sub-rule (3), shall be returned to the candidate or any other person who made the deposit, as the case may be, as soon after the publication of the result of the election under rule 56 as may be practicable.
