Section 10 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
10. Withdrawal of petition.
- (Section (43) (2) (ie)). - (1) An election petition may be withdrawn only by leave of the prescribed authority.(2)If there are more petitioners than one, no application to withdraw a petition shall be made except with the consent of all the petitioners.(3)When an application for withdrawal is made to the prescribed authority, notice thereof fixing a date for the hearing of application shall be given to all other parties to the petition and shall be published by being pasted at the office of the prescribed authority and the Committee.(4)Any person who might himself have been a petitioner, may, within fourteen days of the date of such publication, apply to be substituted as petitioner in place of the party withdrawing and upon such compliance with the condition as the security as specified in Rule 6 shall be entitled to be so substituted and to continue the proceedings upon such terms as the prescribed authority may deem fit.(5)No application for withdrawal shall be granted if in the opinion of the prescribed authority, such application has been induced by any bargain or consideration which ought not to be allowed.(6)If the application for withdrawal of election petition is granted by the prescribed authority the petitioner shall be ordered to pay the costs of the respondent incurred or such portion thereof as the prescribed authority may deem fit.
