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LOK SABHA ELECTIONS 2019
Forfeited Deposits 2019

Legal Provisions/ Guidelines

 As per section 34 of the RP Act 1951, about Deposits, (1) A candidate shall the election is declared. (3) If the candidate is not shown in the list of contesting
not be deemed to be duly nominated for election from a constituency unless candidates, or if he dies before the commencement of the poll, the deposit shall be
he deposits or causes to be deposited, (a) in the case of an election from a returned as soon as practicable after the publication of the list or after his death,
Parliamentary constituency, a sum of twenty-five thousand rupees or where the as the case may be. (4) Subject to the provisions of sub-section (3), the deposit
candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of shall be forfeited if at an election where a poll has been taken, the candidate is
twelve thousand five hundred rupees; and (b) in the case of an election from an not elected and the number of valid votes polled by him does not exceed one-sixth
Assembly or Council constituency, a sum of ten thousand rupees or where the of the total number of valid votes polled by all the candidates or in the case of
candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of five election of more than one member at the election, one-sixth of the total number of
thousand rupees. valid votes so polled divided by the number of members to be elected.

 Provided that where a candidate has been nominated by more than one
nomination paper for election in the same constituency, not more than one
deposit shall be required of him under this sub-section.
 Any sum required to be deposited under sub-section (1) shall not be deemed to
have been deposited under that sub-section unless at the time of delivery of the Legacy Information
nomination paper under sub-section (1) or, as the case may be, sub-section (1A)
of section 33, the candidate has either deposited or caused to be deposited that In 1951-52 elections, 745 candidate’s deposits were forfeited whereas in
sum with the returning officer in cash or enclosed with the nomination paper a 1977 elections, 1356 deposits were forfeited. In 2019 and 2014 elections,
receipt showing that the said sum has been deposited by him or on his behalf in deposit forfeited were 6923 and 7000 respectively.
the Reserve Bank of India or in a Government Treasury.
 Section 158 of RP Act 1951 states about return of forfeiture of candidate’s
deposit.— (1) The deposit made under section 34 or under that section read with Fact
sub-section (2) of section 39 shall either be returned to the person making it or
his legal representative or be forfeited to the appropriate authority in accordance While Ladakh PC in Jammu & Kashmir saw no forfeited deposits,
with the provisions of this section. (2) Except in cases hereafter mentioned in this Nizamabad PC in Telengana saw 183 forfeited deposits in Lok Sabha 2019.
section, the deposit shall be returned as soon as practicable after the result of

T29.2 Forfeited Deposits in the General Election of 2019 corresponding to the Gender of
T29.1 Forfeited Deposits in 2019 the contestants

Name of State/UT Deposit forfeited in 2014 Deposit Forfeited in 2019 Year 2019 MALE FEMALE THIRD GENDER TOTAL

Andaman & Nicobar Islands 13 13
Andhra Pradesh 506 266 No. of Contestants 7,322 726 6 8,054
Arunachal Pradesh 7 9
Assam 127 114 Elected 465 78 0 543
Bihar 512 546
Deposit Forfeited 6,342 575 6 6,923
Chandigarh 14 34
Chhattisgarh 189 144
Dadra & Nagar Haveli 9 9
Daman & Diu 2 1 T29.3 Forfeited Deposits in the General Election of 2019 corresponding to category of party
Goa 15 8 of contestant
Gujarat 282 319
Haryana 207 203 Category of Political Party No. of Political Parties No. of Candidates
Himachal Pradesh 30 37 participating forfeited their deposit
Jammu & Kashmir 63 63
National parties 7 670
Jharkhand 209 202
Karnataka 372 422
Recognized State Parties 43 50
Kerala 227 180
Lakshadweep 4 4 Registered (unrecognized) parties 623 2,754
Madhya Pradesh 318 380
Maharashtra 800 768 Independent Candidates - 3,449
Manipur 14 13
Meghalaya 5 5 Total 673 6,923
Mizoram 1 4
Nagaland 1 2
NCT of Delhi 133 147
T29.4 Forfeited Deposits (PC wise) in the General Election of 2019
Odisha 142 125
Puducherry 27 16 Total Deposits forfeited in 2019 Number of PCs
Punjab 218 248
0-4 32
Rajasthan 266 198
Sikkim 4 9 5-15 370
Tamil Nadu 748 774
Telangana 0 404 16-31 134
Tripura 23 18 32-47 6
Uttar Pradesh 1,087 819
48-63 1
Uttarakhand 64 42
64-79 0
West Bengal 361 377
TOTAL 7,000 6,923 80 and above 1

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