Section 5 in The Orissa Agricultural Produce Markets Rules, 1958
5. Persons qualified to vote.
(1)Traders' Constituency - The following persons shall be qualified to vote in a traders' Constituency:(a)All persons licensed under Sub-section (3) of Section 4 in the market area before the date fixed in this behalf by the Collector;(b)All traders approved by the Market Committee and registered as such under Rule 60 before the date fixed in this behalf, by the Collector.(2)Agriculturists Constituency - The following persons shall be qualified to vote an Agriculturists' Constituency;(a)All members of the organisations of agriculturists operating in the market-area;(b)Where no such organisations exist, the following agriculturists ordinarily residing within the market area, namely :(i)holders of land whether unalienated, assessed or assessable jointly or severally at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held, or(ii)tenants of unalienated lands assessed at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held, or(iii)tenants of alienated lands assessed or assessable at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held(c)If any question arises whether any person is or is not an agriculturist for the purposes of this rule, the Collector shall decide it and his decision shall be final;(d)No person shall be entitled to have his name entered in the list of votes for more than one market area or as member of more than one Organisation of agriculturists.(3)Local Authorities' Constituency-(a) In case in which the Market area is wholly within the limits of a local authority, the members, of such local authority shall be qualified to vote.(b)In a case where market area is within the limits of more than one local authority, each local authority shall select three persons from among the Councillors or the members of such local authority and the persons so selected shall be qualified to vote for election of a representative of such, local authorities on the Market Committee.
