Section 10(3) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(3)Allotment of symbols to other candidates, i.e. independent candidates and not set-up by the Political Parties in the elections to Municipal Committees, Municipal Councils and Municipal Corporations :-(I)In an election not held on party basis, a candidate shall declare in the nomination paper first filed by him, his choice of three symbols from the list of symbols notified by the Commission for that office indicating the order of his preference. The symbols shall be allotted in accordance with the following procedure :-(a)The allotment of symbol shall be considered in the order of preference made by the candidates that is to say, the first preference of the candidates will be considered first, the second preference next and the third preference last.(b)If any symbol has been sought for by more than one candidate, the allotment of that symbol shall be decided by drawing a lot between those candidates and the candidate whose name is drawn first shall be allotted that symbol.(c)If any candidate could not be allotted the symbol sought for in his first preference in the lot, he shall be considered for allotment of the free symbol sought as his second preference. Should the second choice of symbol could not also be allotted due to failure in the lot, he shall be considered for the allotment of the symbol of his third preference. Even if this could not be allotted, he should be allotted that first symbol which has not been allotted to any of the candidates out of the list of free symbols notified by State Election Commission for election to that office.(d)In an election where the candidate has not declared in the nomination paper first filed by him, his choice of three free symbols from the list of free symbols for election to that office indicating the order of his preference then the symbol shall be allotted seriatim-wise out of the symbols left after allotting to other candidates from the list of free symbols notified by the State Election Commission for election to that office, to the candidates whose names have been mentioned in the list of contesting candidates prepared in Hindi in alphabetical order of Devnagri Script on the last day of withdrawal of nomination, even if the contesting candidates agree among themselves upon their choices of other symbols.(II)No candidates will ask for any other symbol but for the symbol notified by the State Election Commission for that election. In case any such symbol which is not notified by the State Election Commission for election to that office, election is asked by any candidate, the same will be ignored.(III)Each candidate or his election agent shall be intimated the symbol allotted to him in writing, and his signature shall be obtained in token of having received that intimation. He shall be given specimen copy of that symbol, along with the said intimation.
