Section 7(8) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(8)Such claim or objection shall be made in writing and shall specify the constituency in question, the grounds on which the right to any person to be entered in the list is asserted or denied, the evidence which the claimant or objector intends to lead, the address of the claimant or objector, his number, if any, in the list and in case of objection, the number in the list of the person to whose entry objection is taken and the constituency in the list for which his name is entered.
