Section 4(a) in The Jharkhand Agricultural Produce Markets Rules, 2000
(a)Holders of land within the market area, whether unalienated or alienated assessed jointly or severally at not less than rupees ten and in case of Scheduled Castes and Scheduled Tribes assessed at not less than rupees five at the end of financial year preceding the date on which the voters' list is published provisionally under sub-rule (iii) or rule 5.
