Section 27 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
27. Payment of costs out of security and its refund.
(1)The costs as determined by the specified officer shall, if they have not already been paid, be paid in full, or so far as possible, out of the security deposit under Rule 7, on an application made in writing in that behalf within a period of three months from the date of such order to the specified officer by the person in whose favour the costs have been awarded.(2)If there is any balance left out of the said security deposit after payment of the costs, such balance, or where no costs have been awarded or no application as aforesaid has been made within said period of three months, the whole of said deposit may, on an application made in that behalf in writing to the specified officer by the person by whom deposit has been made or if such person dies after making such deposit, by the legal representative of such person, be returned to the said person or to his legal representative as the case may be.
