Section 12(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(2)A person shall not be chosen as a member representing the traders' constituency and weighmen and measurers constituency if he does not ordinarily reside in the market area or if the licence issued to him, is cancelled or suspended or not renewed.Explanation - For the purpose of this sub-rule, person shall be deemed to be ordinarily residing in the market area, if he resides in such area for not less than one hundred eighty days in a calendar year.
