Section 7 in The Orissa Agricultural Produce Markets Rules, 1958
7. Voters' list.
(1)The Collector or any other person authorised by him in this behalf (hereinafter in this rule referred to as such person) shall cause to be prepared separate lists of voters qualified to vote for the Agriculturists' constituency, Traders, constituency and the Local Authorities' constituency in cases in which there are more than one local authority within a market area. Every such list shall be revised for each triennial election; provided that in the case of the list of voters qualified to vote for the local authorities' constituency Government may direct the revision of such list also at any other time before the next triennial election is due. The Collector or such person shall for this purpose call upon the Market Committee to prepare from market registers and to furnish to him the names of all persons qualified to vote in the traders' constituency representing the traders' electorate. In market areas which are within the limits of more than one local authority, the Collector or such person shall also call upon each of the local authorities concerned to intimate to him the names of the persons qualified to vote in the local authorities, constituency. He shall also call upon the organisations of agriculturist within the market area to intimate to him the names of persona qualified to vote under the agriculturists' constituency and where no Organisation of agriculturists exists, he shall cause to be prepared a list of persons qualified to vote under Rule 5 (2)(b).(2)Every list of voters prepared under Sub-rule (1) shall show the full name, residence and serial number of the voter and the nature of his qualification.(3)Every such list shall be published provisionally in such manner as the Collector or such persons may deem fit.(4)When publishing the list provisionally the Collector or such person shall fix a date, not later than one month from the date of publication of the lists before which any application, tot the inclusion, exclusion or correction of any entry shall reach him. The Collector or such person or any other officer appointed by the Collector for the purpose shall hear and decide any applications and objections received before the date so fixed and the decision of the Collector, such person or the other officer relating to such application or objection shall be final.(5)The Collector of such person shall cause the lists to be amended in accordance with) the orders passed under Sub-rule (1) and shall cause them to be republished finally in the regional language of the market area in such manner as he may deem fit.(6)Copies of such final lists shall be made available for inspection and sale in whole or in part in the office of the Collector or such person.(7)The final lists republished under Sub-rule (5) shall remain in force ana continue in operation as the list of voters for the purpose of any bye-election.(8)Notwithstanding anything contained in the above Sub-rule the provisions of Sub-rules (3) to (7) shall not apply to the voters' list of the local authority constituency in cases in which there are more than one local authority for a market area.
