Section 5(a) in The Jharkhand Agricultural Produce Markets Rules, 2000
(a)Regarding voters of Agriculturist constituency, the Circle Officer of the market area.](ii)Every list of voters prepared under sub-rule (i) shall show the full name, residence and serial number of the voter in alphabetical order. The voters' list of agriculturists' constituency shall be prepared in Form IA, traders' constituency in Form IB, co-operative societies' constituency in Form IC and local authorities' constituency in Form ID. The voters' list of agriculturist's constituency shall show the castes of Scheduled Castes and Scheduled Tribes.(iii)Every such list shall be published in Hindi provisionally for general information by making a copy thereof available for inspection and displaying at the offices of the Election Officer, Circle Officer and Market Committee, or in such manner as the Election Officer may deem fit and shall also cause a notice to be published in this regard in a daily newspaper circulating in the market area.(iv)When publishing the list provisionally, the Election Officer shall fix a date not later than 30 days from the date of publication of the list before which any application for inclusion, or correction of any entry shall reach him. The Election Officer shall, after giving the objector a reasonable opportunity of being heard, decide any application or objection received before the date so fixed and the decision of the Election Officer shall be final. Every such objection or claim shall be made in writing and shall specify the ground on which the right of any person to be entered in the list is asserted or denied, the evidence which the claimant or the objector intends to lead, the address of the claimant or the objector, his number, if any, in the voters' list and in case of an objection, the number in the list of voters, the person to whose entry the objection is taken and the constituency in the voters' list for which he is entered. Every claim or objection shall be delivered or sent by post, so as to reach the office of the Election Officer before the date fixed by him in this behalf, being date not later than 30 days from the date of the provisional publication of the list.(v)The Election Officer shall cause the list to be amended in accordance with the orders passed under sub-rule (iv) and shall cause them to be published finally in the manner under sub-rule (iii).(vi)Any person whose name is not included in the final voters' list of a constituency may apply to the Election Officer for inclusion of his name in the list and the Election Officer after being satisfied that the applicant is entitled to be included in the list, direct his name to be included therein:
