Section 90(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)The Collector shall within three months of the completion of the general election or bye-election, as the case may be, or the Market Committee concerned, forward to the Market Committee a Statement of receipts of money and the expenditure for conducting the election or bye-election and vouchers thereof. The Collector shall refund the amount of unspent balance, if any, to the Market Committee along with (he statement of receipt and expenditure.
