Section 5(2) in The Orissa Agricultural Produce Markets Rules, 1958
(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.
