Page 117 - Atlas 2024 - (14-02-2025)

ELECTION COMMISSION OF INDIA

Forfeited Deposits 2024

Fact
Legal Provisions / Guidelines
l Election in PC-24: Surat (Gujarat) was uncontested.
l As per section 34 of the RP Act 1951, about Deposits, (1) A candidate shall
not be deemed to be duly nominated for election from a constituency l The highest number of Forfeited Deposits was in PC-KARUR (Tamil
unless he deposits or causes to be deposited, (a) in the case of an election Nadu) followed by PC- Secunderabad (Telangana) with number of
from a Parliamentary constituency, a sum of twenty- ve thousand rupees Forfeited Deposits as 43. While PC-Ladakh (UT of Ladakh) saw no
forfeited deposits.
or where the candidate is a member of a Scheduled Caste or Scheduled
Tribe, a sum of twelve thousand ve hundred rupees; and (b) in the case
of an election from an Assembly or Council constituency, a sum of ten l Section 158 of RP Act 1951 states about return of forfeiture of candidate's
thousand rupees or where the candidate is a member of a Scheduled deposit— (1) The deposit made under section 34 or under that section
Caste or Scheduled Tribe, a sum of ve thousand rupees. read with sub-section (2) of section 39 shall either be returned to the
person making it or his legal representative or be forfeited to the
l Provided that where a candidate has been nominated by more than one appropriate authority in accordance with the provisions of this section. (2)
nomination paper for election in the same constituency, not more than Except in cases hereafter mentioned in this section, the deposit shall be
one deposit shall be required of him under this sub-section.
returned as soon as practicable after the result of the election is declared.
l Any sum required to be deposited under sub-section (1) shall not be (3) If the candidate is not shown in the list of contesting candidates, or if
deemed to have been deposited under that sub-section unless at the he dies before the commencement of the poll, the deposit shall be
time of delivery of the nomination paper under sub-section (1) or, as the returned as soon as practicable after the publication of the list or after his
case may be, sub-section (1A) of section 33, the candidate has either death, as the case may be. (4) Subject to the provisions of sub-section (3),
deposited or caused to be deposited that sum with the returning officer in the deposit shall be forfeited if at an election where a poll has been taken,
cash or enclosed with the nomination paper a receipt showing that the the candidate is not elected and the number of valid votes polled by him
said sum has been deposited by him or on his behalf in the Reserve Bank does not exceed one-sixth of the total number of valid votes polled by all
of India or in a Government Treasury. the candidates or in the case of election of more than one member at the
election, one-sixth of the total number of valid votes so polled divided by
T37.1 Forfeited Deposits [2024] the number of members to be elected.
No. of Forfeited Deposits Number of PCs
0-4 34
Legacy Information
5-15 353
l In 1951-52 elections, 745 candidate's deposits were forfeited whereas
16-31 134
in 1977 elections, 1356 deposits were forfeited. In 2019 and 2014
32-47 21 elections, deposit forfeited were 6923 and 7000 respectively.
Above 48 1

T37.2 State-wise No. of Forfeited Deposits in LS Elections – 2024
State / UT Forfeited Deposits State / UT Forfeited Deposits

A & N Islands 10 Maharashtra 1020
Andhra Pradesh 404 Manipur 5
Arunachal Pradesh 10 Meghalaya 5
Assam 112 Mizoram 3
Bihar 414 Nagaland 1
Chandigarh 17
NCT of Delhi 148
Chhattisgarh 198
Odisha 158
DNH and D&D 8
Puducherry 24
Goa 12
Punjab 289
Gujarat 215
Rajasthan 215
Haryana 203
Sikkim 11
Himachal Pradesh 29
Tamil Nadu 862
Jammu and Kashmir 89
Telangana 484
Jharkhand 215
Tripura 14
Karnataka 418
Kerala 143 Uttar Pradesh 681
Ladakh 0 Uttarakhand 44
Lakshadweep 2 West Bengal 416
Madhya Pradesh 311 All India 7190

93