Section 16(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)The Collector or the person authorised as aforesaid shall endorse on each nomination paper his decision accepting or rejecting the same and if the nomination paper is rejected shall record in writing a brief statement of his reasons for such rejections. The scrutiny shall be completed on the day fixed in this behalf under clause (c) of Rule 10, and shall not be adjourned on any ground.
