Section 5(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(2)Persons Qualified to vote. - (i) Persons whose names are entered in the list of voters shall be qualified to vote at an election to which the list of voters relate, unless he/she has ceased to vote in the capacity in which his name was entered in such list;(ii)he or she should be ordinarily resident of the State;(iii)he or she should be the grower of agricultural produce, owner of livestock and livestock product in the notified area, for Agriculturist Constituency;(iv)he or she should have attained the age of 18 years;(v)he or she should be of sound mind;(vi)he or she should have not been declared as insolvent or sentenced by criminal court whether within or outside the State for an offence involving moral turpitude;
