Section 14A in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
14A. [ Preparation of voters list for agriculturist representatives for the first time. [Inserted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
(1)Notwithstanding anything contained in Chapter IV the preparation of the voters list, for the first time, the Collector shall cause to be prepared a list of, adult Bhoomi Swamis from the entries made in Khasra/Khatoni (B-l) of the village.(2)Preliminary entry regarding age and addresses of, Bhoomi Swamis, included in the voters list shall be made from the relevant electoral roll of the Madhya Pradesh Legislative Assembly prevailing at that time.(3)For those Bhoomi Swamis, whose names are not included in the electoral roll of the Legislative Assembly, preliminary entry regarding age and ordinary place of residence be made after obtaining the requisite information from the Gram Sabha through a resolution passed in its meeting specially convened for this purpose.(4)For those Bhoomi Swamis of the urban areas whose names are not included in the electoral roll of the Legislative Assembly information about age and residence shall be obtained by the Collector after local enquiry.(5)The voters list shall be prepared in Form 1.(6)(i)As soon as the voters list is ready, the Registration Officer shall give a public notice inviting claims for inclusion of names in the list and the objections to any entry therein, by displaying a notice and making a copy of the list available for inspection :(a)at his office, if it is within the Mandi Area,(b)at the office of the Mandi Committee,(c)at such other places in or near the constituency as may be specified by him for the purpose.(ii)The notice shall specify the period during which and the officer with whom an objection or claim may be lodged and the date, time and place for the hearing of such objections and claims, if any, by the Registration Officer.(iii)The voters list shall remain open for inspection free of charge by the public for a period of at least seven days from the date of publication of the notice during office hours.(iv)Any person, whose name is not entered in the voters list or is entered at an incorrect place or with incorrect particulars or any person whose name is entered in the list and who objects to the inclusion of his own name or the name of any other person in that list may prefer a claim or objection by delivering to the Registration Officer an application in writing duly signed by him not later than 3 O'clock in the afternoon of the 7th day from the date of the notice under clause (i) and no claim or objection thereafter shall be entertained.(v)The Registration Officer shall, after holding such summary inquiry into the claims or objections as he deemed fit, record his decision in writing and shall make available on demand a copy of such decision to the claimant or objector free of charge.(vi)The Registration Officer shall amend the voters list in accordance with his decision.(vii)In case the name of a person is entered more than once in the Khasra of the village his name shall be entered only once in the voters list.
