Section 10B(v) in Election Symbols (Reservation and Allotment) Order, 1968
(v)notwithstanding anything contained in paragraph 10A, a political party which was earlier a recognized political party and which lost its recognition more than 6 years back will also be eligible under this paragraph to the one-time concession of allotment of the symbol which was earlier reserved for the party, at a general election to the House of the People or to the Legislative Assembly of a State, held after expiry of six years since the party lost its recognition, subject to the fulfillment of each of the conditions specified under clause(A) or (B), as the case may be, except the condition in sub-clause (iii) thereof.]
