Section 4 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
4. Presentation of petition to the prescribed authority.
- (Section 17-A). - (1) An election petition may be presented within twenty days of the date of announcement of the result of an election to the Deputy Commissioner of the District within which the committee is established who shall be the prescribed authority for the purpose of Section 17-A.(2)When the period prescribed for the presentation of election petition expires on a day which is observed as holiday in the office of the Deputy Commissioner, the petition shall be considered as having been presented in due time if it is presented on the next succeeding day which is not a holiday.(3)The petitioner shall enclose with election petition such number of copies of the petition and of its enclosure as there are number of respondents.
