Section 14A(6) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(6)(i)As soon as the voters list is ready, the Registration Officer shall give a public notice inviting claims for inclusion of names in the list and the objections to any entry therein, by displaying a notice and making a copy of the list available for inspection :(a)at his office, if it is within the Mandi Area,(b)at the office of the Mandi Committee,(c)at such other places in or near the constituency as may be specified by him for the purpose.(ii)The notice shall specify the period during which and the officer with whom an objection or claim may be lodged and the date, time and place for the hearing of such objections and claims, if any, by the Registration Officer.(iii)The voters list shall remain open for inspection free of charge by the public for a period of at least seven days from the date of publication of the notice during office hours.(iv)Any person, whose name is not entered in the voters list or is entered at an incorrect place or with incorrect particulars or any person whose name is entered in the list and who objects to the inclusion of his own name or the name of any other person in that list may prefer a claim or objection by delivering to the Registration Officer an application in writing duly signed by him not later than 3 O'clock in the afternoon of the 7th day from the date of the notice under clause (i) and no claim or objection thereafter shall be entertained.(v)The Registration Officer shall, after holding such summary inquiry into the claims or objections as he deemed fit, record his decision in writing and shall make available on demand a copy of such decision to the claimant or objector free of charge.(vi)The Registration Officer shall amend the voters list in accordance with his decision.(vii)In case the name of a person is entered more than once in the Khasra of the village his name shall be entered only once in the voters list.
