Section 12(1) in Election Symbols (Reservation and Allotment) Order, 1968
(1)Any candidate at an election in a constituency in any State or Union territory, other than -(a)a candidate set up by a National party, or(b)a candidate set up by a political party which is a State party in that State,or(c)[ a candidate referred to in paragraph-10 or paragraph-10A or paragraph-10B,]shall choose, and shall be allotted, in accordance with the provisions hereafter set out in this paragraph, one of the symbols specified as free symbols for that State or Union territory by notification under paragraph 17.
