Section 16 in The Rajasthan Municipalities (Election) Rules, 1994
16. Notice of withdrawal.
- Any candidate validly nominated may withdraw his nomination by a notice in writing in Form 5 and delivering it himself in person or through his proposer to the Returning Officer before three O'clock in the afternoon on the day fixed under rule 10(4). The Returning Officer shall note thereon the date and time at which it was delivered. A candidate who has tendered a notice of withdrawal in the aforesaid manner shall not be allowed to cancel the withdrawal :Provided that where the candidate on account of being in jail or in police custody, is unable to personally deliver his withdrawal application, he may cause it to be delivered on his behalf by any person authorized by him.
