Section 11(6) in The Orissa Panchayat Samiti Election Rules, 1991
(6)If a candidate by whom or on whose behalf the deposit referred to Sub-rules (1) or (2) as the case may be, has been made is not elected and the number of votes polled by him does not exceed one-sixth of the total number of votes polled, the deposit shall be forfeited to the State Government.Explanation - The total number of votes polled shall be deemed to be the number of ballot papers, other than spoilt ballot papers, counted.
