Section 7(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)The Collector or any other person authorised by him in this behalf (hereinafter in this rule referred to as such person) shall cause to be prepared separate lists of voters qualified to vote for the Agriculturists' constituency, Traders, constituency and the Local Authorities' constituency in cases in which there are more than one local authority within a market area. Every such list shall be revised for each triennial election; provided that in the case of the list of voters qualified to vote for the local authorities' constituency Government may direct the revision of such list also at any other time before the next triennial election is due. The Collector or such person shall for this purpose call upon the Market Committee to prepare from market registers and to furnish to him the names of all persons qualified to vote in the traders' constituency representing the traders' electorate. In market areas which are within the limits of more than one local authority, the Collector or such person shall also call upon each of the local authorities concerned to intimate to him the names of the persons qualified to vote in the local authorities, constituency. He shall also call upon the organisations of agriculturist within the market area to intimate to him the names of persona qualified to vote under the agriculturists' constituency and where no Organisation of agriculturists exists, he shall cause to be prepared a list of persons qualified to vote under Rule 5 (2)(b).
