Section 87(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(4)Subject to the provisions of sub-rule (3), the deposit shall be forfeited, if, at an Election where a poll has been taken, the candidate is not elected and the number of valid votes polled in favour of him does not exceed one-sixth of the total number of valid votes polled for all the candidates.
