Section 14 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
14. Custody and destruction of papers.
- The preliminary voters list published under Rule 8 and the claims and objections received under Rule 9 alongwith the order of the Registration Officer or Appellate Authority thereon be preserved in the record room of the District Election Officer until after the next revision of the lists and shall then be destroyed.
