Section 64(1) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(1)If the validity of any election including bye-election of a member of marketing committee is brought into question by a person qualified either to be elected or vote at the election to which such question refers such person may, within seven days after the date of the declaration of the result of the election file a petition in the form of the memorandum in writing to the Director along with a fee of five hundred rupees to be deposited in cash.
