Section 38(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)Every person whose name is in the list of voters of the Traders' Constituency shall, unless disqualified under these rules, be qualified to be elected by the Trader's Constituency; [* * *] [The words 'and every person whose name is not in such list shall not be qualified to be elected from that constituency' were deleted by G. N. of 7.6.1990.]Explanation. - A person shall be deemed to reside ordinarily within the market area if he -(a)has actually resided therein for an aggregate period of not less than 180 days during the calendar year preceding that in which the list of voters for the time being under preparation for Co-operative Societies or Village Panchayat's Constituency is provisionally published under sub-rule (6) or rule 36, or(b)has maintained within the market area for an aggregate period of not less than 180 days during the calendar year preceding that in which the list of voters for the time being under preparation for such area is provisionally published under sub-rule (6) of rule 36, a dwelling for himself incharge of his dependents of servants and has listed such dwelling during the year first mentioned in connection with his business, in the constituency.
