Section 47 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
47. Symbols of election.
(1)The Collector shall by order pasted on the notice board of the Market Committee specify the symbols that may be chosen by candidates at an election in any constituency and the restrictions to which their choice shall be subject. [He shall hot allot any symbols which are associated with political parties.] [These words were added by G. N. of 7.6.1990.](2)Where at any such election, more nomination papers than one are delivered on behalf of a candidate, the declarations as to symbols made in the nomination paper first delivered and no other declaration as to symbols shall be taken into consideration under rule 53 even if that nomination paper has been rejected.(3)[ Every candidate shall forthwith be informed of the symbol allotted to him and be supplied with a specimen thereof by the Returning Officer.] [Sub-rule (3) was added by G. N. of 7.6.1990.]
