Section 4(2) in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959
(2)In cases where a person entitled to be an elector in pursuance of sub-section (2) of section 148-B of the Act is resident in more than one constituency or is not resident in the extended territories, he shall within 6 days of the publication of these rules in the Official Gazette, intimate to the Electoral Registration Officer his option as regards the Contituency in the electoral roll of which his name may be included :Provided that if no such option is received within the aforesaid period, the Electoral Registration Officer shall include his name in the electoral roll of such constituency as be may think proper.
