Section 45(5) in Arunachal Pradesh Municipal Elections Act, 2009
(5)The Municipal Returning Officer shall consider the choice of symbols expressed by the independent and other contesting candidates in their nomination papers subject to any general or special directions issued in this behalf by the State Election Commission and shall(a)allot a different symbol to each contesting candidate in conformity, as far as practicable, with his choice; and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot (including computerized random draw) to which of such candidate the symbol will be allotted.
