Section 31(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)Where a poll becomes necessary the Returning Officer shall consider the choice of symbols expressed by the contesting candidates in their nomination papers and shall, subject to any general or special direction issued in this behalf by the Election Commission ;-(a)allot a different symbol to each contesting candidate in conformity, as far as practicable, with his choice :Provided that the choice shall be limited to three symbols only and the choice beyond this number shall be ignored; and(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot, to which of such candidates, the symbol will be allotted;(c)not allot a symbol reserved for a recognised political party by the Election Commission of India under the Election Symbols (Reservation and Allotment) Order. 1968, to a candidate who has not been set-up by that party;(d)allot to a candidate set-up by a recognised political party only the symbol reserved for that party and no other symbol.
