Section 7 in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
7. Choice and allotment of symbols to the candidates set-up by a Political Party.
(1)A candidate set-up by a recognised National Party at any election to the local bodies in the State shall choose, and shall be allotted, the symbol reserved for that party by the Election Commission of India and no other symbol.(2)A candidate set-up by a recognised State Party at any election to the local bodies in the State whether such party is a State Party in the State or not, shall choose, and shall be allotted the symbol reserved for that party by the Election Commission of India and no other symbol.(3)A candidate set-up by a registered political party at any election to the local bodies in the State shall choose, and shall be allotted the symbol reserved for that party by the Commission and no other symbol.(4)In any election to the local bodies, in the State, a reserved symbol shall not be chosen by, or allotted to any candidate other than a candidate set-up by a recognised or registered political party for whom such symbol has been reserved, even if no candidate has been set-up by such party in such election.
