Section 32 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
32. Procedure after publication of list of validly nominated candidates.
(1)If there is only one candidate, the Returning Officer shall declare him as duly elected.(2)[If the number of such candidates is more than one, an election shall be held by secret ballot. Every member of the Co-operative Societies in a notified market area wishing to vote shall bring with him a certificate of identity in Form 'T' from the Assistant Registrar, Co-operative Societies, of the District or the President or the Chairman as the case may be, of the Co-operative Society concerned.] [Substituted vide Notification No. GSR 264/PA 23/61/S-43/Amd (6)/66 dated 11.10.1966.][(2-A) After the identity of an elector has been established he shall be supplied with a ballot paper in Form 'S' on which the names of contesting candidates alongwith [facsimilies of] [Added by Notification No. GSR 171/PA 23/61/5543-12/Amd (1)/62 dated 13.8.62.] symbols allotted to them shall be printed, typed or legibly written in regional language;](3)[On the date fixed for the counting of votes,] [Substituted for the words 'immediately after the voting is over' vide notification No. GSR 264/PA 23/61/S. 43/Amd 6/66 dated 11.10.1966.] under rule 26 (1)], the Returning Officer shall count the votes in the presence of such candidates as may be present and declare the result in the following manner :-(a)the candidate who is found to have obtained the largest number of valid votes, shall be declared to have been elected;(b)in the event of a number of contesting candidates polling the same number of votes, the Returning Officer shall draw lots in the presence of such candidates and the candidate whose name in first drawn shall be declared to have been duly elected.
