Section 10B(B) in Election Symbols (Reservation and Allotment) Order, 1968
(B)At a general election to the House of the People -(i)The party sets up candidates at least in 10% (ten percent) of the parliamentary constituencies in the State, in which it seeks allotment of a common symbol to its candidates, subject to a minimum of two constituencies in States having less than five parliamentary constituencies allotted to the State;(ii)The intimation with regard to the serial numbers and names of the constituencies concerned are intimated by the party to the Commission latest by three clear days before the date on which the notification (or first of the notifications in the case of a phased election) of the election is to be issued;(iii)The party shall give the names of ten symbols, in order of preference, from out of the list of free symbols notified by the Commission for the election;(iv)The party also gives an undertaking that if the party does not set up candidates in the minimum number of the constituencies as prescribed in condition (i) above, its candidates shall not be entitled to allotment of a common symbol on the date of allotment of symbols to them; and, in addition, the party shall be liable for such punitive action as may be permissible under the law for making a false declaration before the Commission.
