Section 28(3) in Haryana Panchayati Raj Election Rules, 1994
(3)(a)The deposit in the following cases shall, by an order in writing of the Returning Officer, be returned to the candidate or where he is dead, to his legal representative :-(i)where the nomination paper of the candidate has been rejected; or(ii)where the candidate has withdrawn his nomination paper within the specified time; or(iii)where the candidate had died before the commencement of the poll.(b)Where the money was deposited in treasury or sub-treasury, the challan shall be endorsed by the Returning Officer in favour of the candidate or his legal representative, as the case may be.(c)Where the money was deposited with the Returning Officer the latter shall return it to the candidate or his legal representative, as the case may be.(d)The deposit in the following cases will be returned as above after the declaration of the result of election :-(i)where the candidate, though not elected, does not forfeit his deposit under sub-rule (2) ; or(ii)where the candidate is elected.
