Section 122(1) in The West Bengal Panchayat Elections Act, 2003
(1)A political party shall be recognised as a local political party if it -(i)has been engaged in political activity for a continuous period of five years, and(ii)has at least one elected member in any tier of Panchayats for every existing twenty-five members elected to that tier of Panchayat from the area of a sub-division of a district or, if there is no elected body of Panchayat in that sub-division, one elected member in the Municipality or Municipalities for every existing twenty-five members elected to the Municipality or Municipalities within the area of that sub-division.
