Section 6(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)Every Organisation of agriculturist and every local authority shall report to the Collector the names of the persons qualified to vote under Rule 5 on or before the date fixed in this behalf by the Collector.(ii)Every Firm, Corporation, Traders' Association or any other body qualified to vote in a Traders' constituency under these rules shall nominate a person to vote on its behalf and intimate in writing the name of person so nominated to the Collector not later than the date fixed in this behalf by the Collector of the district.
