Section 17 in The Rajasthan Agricultural Produce Markets Rules, 1963
17. Withdrawal of Candidature.
(1)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered either in person by the candidate himself or by any of his proposers or seconders to the Collector or to the person authorised by him under Rule 11, within three days of the date succeeding that fixed for the scrutiny of nomination under clause (c) of Rule 10.(2)On completion of the scrutiny of nomination and after the expiry of the period within which candidature may be withdrawn under sub-rule (1), the Collector or the person authorised by him as aforesaid shall prepare a list of persons, whose nominations are in order and who have not withdrawn their candidature in Form-Ill, and cause it to be affixed in some conspicuous place in his office, in the Tehsil Office, Panchayat Samiti Office concerned and in the office of the market committee not less than 7 days before the date fixed for the election.
