Section 108O(2) in Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Every nomination paper presented under rule 108-H shall contain a declaration specifying -(a)the particular symbol which the candidate has chosen for his first preference out of the list of symbols published under sub-rule (1) ;(b)two other symbols out of that list which he has chosen for his second and third preference respectively :Provided that the choice to be made by a candidate under this sub-rule shall be subject to such restrictions as the Election Authority may think fit impose in that behalf.
