Section 7(3) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
(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 does not exceed one-eighth of the total number of votes polled in the constituency from which he seeks election, the deposit shall be forfeited to the Council.
