Section 3(1) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(1)Any association or body of individual citizens calling itself a political party, or a political party already registered with the Election Commission of India, and intending to avail itself of the provisions of this Order, shall make an application to the State Election Commission for its registration as a Political Party for purposes of election to local bodies in the State.
