Section 15 in The Orissa Agricultural Produce Markets Rules, 1958
15. Withdrawal of candidature.
(1)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered either in person by the candidate himself or by any of his proposers or seconders to the Collector or to the person authorised by him under Rule 10, within three days of the date succeeding the date fixed for the scrutiny of nominations under Clause (c) of Rule 9.(2)On the completion of scrutiny of nomination and after the expiry of the period within which candidature will be withdrawn under Sub-rule (1) the Collector or the person authorised by him in this behalf shall prepare in Form III a list of persons whose nominations are in order and who have not withdrawn their candidature and cause it to be affixed in some conspicuous place in his office in the Sub-divisional Office, the Anchal office concerned and in the office of the Market Committee not less than 7 days before the date fixed for election.
