Section 11(b) in Election Symbols (Reservation and Allotment) Order, 1968
(b)if a symbol has been exclusively allotted under paragraph 10 [or paragraph 10A] [inserted by Notification No. 56/2000/Judl.iii, dated 1.12.2000.] to a candidate set up by a political party at any election in any of the said Assembly Constituencies that symbol shall not be allotted to any candidate at the election in the said Parliamentary Constituency unless such candidate is a candidate set up by that political party.
