Section 14B in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
14B. Preparation of voters list for the election of traders representatives for the first time.
(1)Notwithstanding anything contained in Chapter IV and subject to other provisions of the Adhiniyam, the Collector shall cause to be prepared the voters list in Form 1 for the election of traders representatives for the first time.(2)For the purposes of preparing the voters list Collector shall call upon the Market Committee to prepare and furnish him the names of all persons, holding licences from the Market Committee for a period of two successive years (in case of Market Committee established for the first time under Section 10, the qualifying period of holding licence from such Market Committee shad be six months) as traders or owners or occupiers of processing factories within the market area :Provided that a person holding licence from a Market Committee as trader or owner or occupier of the processing factory, is a firm or a body corporate or a Co-operative Society, such firm or body corporate or Co-operative Society shall nominate a person (being a person, who is either a partner of a firm and whose name has been mentioned in the application for licence or a person duly authorised by a body corporate, or a Managing Committee of the Co-operative Society) who is not below the age of 18 years to vote on its behalf and intimate the name of that person to the Market Committee within the time as may be fixed in that behalf after being included in the voters list as representing that firm or body corporate or Co-operative Society :Provided further that, if such firm or body corporate or Co-operative Society is holding more than one licence, it shall not nominate more than one person as aforesaid :Provided also that in the case of person holding licence under the Act as traders, owners or occupiers of processing factory, the Market Committee shall specify the date of issue of licence, period, for which licence is granted and the qualifying period of continuously holding such licence.(3)For preparing the voters list under this rule the procedure contained in sub-rule (6) of Rule 14-A shall mutatis mutandis be followed.]
