Section 8 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
8. Procedure.
- (Section (43) (2)(ie)). - The procedure provided under the Code of Civil Procedure, 1908, in regard to the trials of suits shall, in so far as it can be made applicable, be followed in the hearing of election petitions :Provided that -(a)any two or more election petitions relating to the election of the same person may be heard together;(b)the prescribed authority shall not be required to record the evidence in full but shall make a memorandum of evidence sufficient in his opinion for the purpose of deciding the petition;(c)the prescribed authority may, at any stage of the proceeding, require the petitioner to give further security for the payment of the costs incurred or likely to be incurred by any respondent;(d)the prescribed authority for the purpose of deciding any issue shall only be bound to require the production of, or to receive, so much evidence, oral or documentary as it considers necessary;(e)the order of the prescribed authority shall be final;(f)no witness or other person shall be required to state for whom he has voted at an election.
