Section 4 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
4. Electors List.
(1)The Director shall appoint electoral registration officer for each constituency who shall be an officer of the Government of National Capital Territory of Delhi.Provided that nothing in the sub rule shall prevent the Director from appointing the same person to be the electoral registration officer for more than one constituency.(2)(a)The electoral registration officer shall cause to be prepared lists of electors separately for each of the constituencies specified in rule 3 in a market area in Hindi. For this purpose a central place in the constituency shall be declared by the Director as the office of the electoral registration officer for the registration of electors and may issue a notice specifying the names of the constituency, area of the constituencies and the qualification of electors and requiring them if necessary, to get themselves registered with the electoral registration officer for this purpose within such time as may be specified in the said notice.Provided that, where a person qualified to vote in a trader constituency is a firm or body corporate (including a cooperative society) such firm or body may nominate a person (being a person who is either a partner of the firm or a member of the managing committee in the case of a cooperative society or a person duly authorized by any other body corporate) to vote on its behalf and intimate the name of that person to the electoral registration officer within such time as may be specified in that behalf for being included in the list of electors representing that firm or society.Provided further that if such firm or society is holding more than one licence, nevertheless, it shall not nominate more than one person as aforesaid.(b)As soon as the electors' lists are ready, the same shall be published by making a copy thereof available for inspection at a specified place in or near the area to whom it relates and displaying a notice in form 'I'(3)No person shall be entitled to have his name entered in the list of electors for more than one constituency.(4)The list of electors shall remain in force and continue in operation as the list of electors for the purpose of Election or any subsequent by-election, until it is revised as provided by these rules.(5)Every such list shall be revised before each election, at least three months before the date on which the term of the marketing committee is due to expire:Provided that the Director may, direct the revision of such list or lists also at any other time before any general election is due.
