Section 14(3) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(3)If a candidate by whom or on whose behalf such deposit 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 divided by the number of members to be elected, the deposit shall be forfeited to the Government.
