Section 10(4) in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
(4)Any person who might himself have been a petitioner, may, within fourteen days of the date of such publication, apply to be substituted as petitioner in place of the party withdrawing and upon such compliance with the condition as the security as specified in Rule 6 shall be entitled to be so substituted and to continue the proceedings upon such terms as the prescribed authority may deem fit.
