Section 4(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(2)(a)The electoral registration officer shall cause to be prepared lists of electors separately for each of the constituencies specified in rule 3 in a market area in Hindi. For this purpose a central place in the constituency shall be declared by the Director as the office of the electoral registration officer for the registration of electors and may issue a notice specifying the names of the constituency, area of the constituencies and the qualification of electors and requiring them if necessary, to get themselves registered with the electoral registration officer for this purpose within such time as may be specified in the said notice.Provided that, where a person qualified to vote in a trader constituency is a firm or body corporate (including a cooperative society) such firm or body may nominate a person (being a person who is either a partner of the firm or a member of the managing committee in the case of a cooperative society or a person duly authorized by any other body corporate) to vote on its behalf and intimate the name of that person to the electoral registration officer within such time as may be specified in that behalf for being included in the list of electors representing that firm or society.Provided further that if such firm or society is holding more than one licence, nevertheless, it shall not nominate more than one person as aforesaid.(b)As soon as the electors' lists are ready, the same shall be published by making a copy thereof available for inspection at a specified place in or near the area to whom it relates and displaying a notice in form 'I'
