Section 36(8) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(8)Such claim or objection shall be made in writing and shall specify the constituency in question, the grounds on which the right of any person to be entered in the list is asserted or denied, the evidence which the claimant or objector intends to lead, the address of the claimant or objector, his number, if any, in the list [* * *] [Deleted by G. N. of 14.11.1970.] and in the case of an objection, the number in the list of the person to whose entry objection is taken and the constituency in the list for which he is entered.
