Section 18(1) in The M.P. Farmers' Organisation Election Rules, 1999
(1)Any candidate may withdraw his candidature by notice, in writing in Form 6 for Water Users' Association, in Form 23 for Distributory Committee and in Form 33 for Project Committee, signed by him and delivered to the Election Officer either by such candidate in person or by his proposer or by his election agent at any time after the presentation of his nomination paper and not later than 3.00 p.m. of the third day succeeding the day appointed for scrutiny of the nominations in case of Water Users' Association and between 1.00 p.m. to 1.30 p.m. of the same date in case of Distributors' Committee and Project Committee, whether or not it is public holiday. The Election Officer shall give a receipt for the same as provided in Form 6 for Water Users' Association, in Form 23 for Distributory Committee, in Form 33 for Project Committee on being satisfied as to the genuineness of the notice of withdrawal and the identity of the person delivering it.
