Section 5(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)Traders' Constituency - The following persons shall be qualified to vote in a traders' Constituency:(a)All persons licensed under Sub-section (3) of Section 4 in the market area before the date fixed in this behalf by the Collector;(b)All traders approved by the Market Committee and registered as such under Rule 60 before the date fixed in this behalf, by the Collector.
