Section 8(iv) in The Rajasthan Agricultural Produce Markets Rules, 1963
(iv)When publishing the list provisionally, the Collector or such person shall fix a date not later than one month from the date of publication of the list before which any application for the inclusion, exclusion or correction of any entry shall reach him. The Collector or such person or any other officer appointed by the Collector for the purpose shall hear and decide any applications and objections received before the date so fixed and the decisions of the Collector or such person or the other officer relating to such application or objection shall be final.
