Section 17(1) in Election Symbols (Reservation and Allotment) Order, 1968
(1)The Commission shall by one or more notifications in the Gazette of India publish lists specifying-(a)the National Parties and the symbols respectively reserved for them;(b)the State Parties, the State or States in which they are State Parties and the symbols respectively reserved for them in such State or States;(bb)[ xxxxxxxxx] [Deleted by Notification No.56/2000/Judl.iii, dated 1.12.2000.](c)[ the un-recognised political parties and the addresses of their headquarters registered with the Commission;] [Substituted by Notification No.56/2000/Judl.iii, dated 1.12.2000.] and(d)[ the free symbols for each State and Union Territory.] [substituted by Notification No.56/2000/Judl.iii, dated 8.06.1999.]
