Section 41(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)A person shall not be chosen as a member -(i)representing the traders' constituency, if he does not ordinarily reside in the market area or if the licence to him is cancelled, or suspended or not renewed;(ii)representing agriculturists' constituency, if his main income is not from agriculture or possesses a trader's, commission agent's or broker's licence, or has interest in a joint family or a firm which has a trader's or commission agent's or broker's licence.Explanation. - For the purpose of this sub-rule, a person shall be deemed to be ordinarily residing in the market area, if he resides in such area or not less than 180 days in a calendar year.
