Section 39 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
39. Right to vote.
(1)No person who is not, and except as expressly provided by these rules, every person who is for the time being, entered in the list of voters of any constituency, shall be entitled to vote in that constituency.(2)No person shall vote at any election in any constituency if he is subject to any disqualification under these rules.(3)[ * * *(4)* * *] [Deleted as per Government Notification No. APM-2069/7757-C-1, dated 8th February, 1971.](5)No person shall vote at any election, if he is confined in a prison whether under a sentence of imprisonment or otherwise or is in lawful custody of the police :Provided that, nothing in this sub-rule shall apply to a person subjected to preventive detention under any law for the time being in force.
