Section 4 in The Jharkhand Agricultural Produce Markets Rules, 2000
4. Persons qualified to vote.
- (i) Agriculturists' Constituency. - The following persons, ordinarily residing in the agriculturists' constituency shall, it not disqualified under section 10 or rule 6, be entitled to vote in agriculturists' constituency under sub-rule (i) of rule 3, namely:-(a)Holders of land within the market area, whether unalienated or alienated assessed jointly or severally at not less than rupees ten and in case of Scheduled Castes and Scheduled Tribes assessed at not less than rupees five at the end of financial year preceding the date on which the voters' list is published provisionally under sub-rule (iii) or rule 5.(b)Tenants of unalienated land assessed at not less than rupees ten, and in case of Scheduled Castes and Scheduled Tribes assessed at not less than rupees five, at the end of the financial year preceding the date on which the voters' list is published provisionally, under sub-rule (iii) of rule 5.(c)Tenants of alienated land assessed at not less than rupees ten, and in case of Scheduled Castes and Scheduled Tribes assessed at not less than rupees five, at the end of the financial year preceding the date on which the voters' list is published provisionally, under sub-rule (iii) of rule 5.Explanation (1). - A person shall be deemed to reside ordinarily in the constituency if, he has actually resided in such constituency for an aggregate period of not less then 180 days during the financial year preceding that in which the lists of voters for the time being under preparation for such constituencies are provisionally published under sub-rule (iii) of rule 5.Explanation (2). - If the land is held jointly by more than one person, the karta of the family shall be the voter.Explanation (3). - No person shall be entitled to have his name entered in the list of voters for more than one such constituency.(ii)Trader's Constituency. - All traders other than co-operative societies holding valid licence of Market Committee, on the date of provisional publication of voters' list under sub-rule (iii) of rule 5, shall be the voters of a trader's constituency under sub-rule (ii) of rule 3, unless disqualified under section 10 or rule 6.Explanation (1). - Every firm or corporation qualified to vote in a trader's constituency under this rule, shall nominate a person to vote on its behalf and intimate in writing the name of the person so nominated to the Market Committee, not later than the date fixed in this behalf by the Election Officer.Explanation (2). - No person shall be entitled to have his name entered in the list of voters for more than one such constituency.(iii)Co-operative Societies' Constituency. - All co-operative societies operating in the market area holding market committee's valid licence of trader, on the date of provisional publication of voters' list under sub-rule (iii) of rule 5, shall be the voters of a Co-operative Societies' Constituency under sub-rule (iii) of rule 3, unless disqualified under section 10 or rule 6.Explanation. - The President or Chairman, as the case may be, of the cooperative society shall exercise the right of vote on behalf of such co-operative society in one such constituency only.(iv)Local Authorities' Constituency. - Members of Municipal Corporation or Municipality or the Executive Committee of the Gram Panchayat, as the case may be, within whose jurisdiction the principal market yard is situated, shall be the voters of a Local Authorities Constituency under sub-rule (iv) of rule 3, unless disqualified under section 10 or rule 6.
