Section 96 in The Punjab State Election Commission Act, 1994
96. Procedure for withdrawal of election petitions.
(1)If there are more petitioners than one, no application to withdraw an election petition shall be made except with the consent of all the petitioners.(2)No application for withdrawal shall be allowed if, in the opinion of the Election Tribunal, such application has been induced by any bargain or consideration which ought not to have been allowed.(3)If the application is allowed,-(a)the petitioner shall be ordered to pay the costs to the respondents incurred or such portion thereof, as the Election Tribunal may think fit;(b)the Election Tribunal shall direct that the notice of withdrawal shall be published in the Official Gazette and in such other manner, as it may specify and thereupon the notice shall be published accordingly;(c)a person who might himself have been a petitioner, may, within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing, and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms and conditions, as the Election Tribunal may deem fit.
