Section 31(6) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(6)The State Government may after previous publication in the official Gazette direct that nothing contained in clauses (c) and (d) of sub-rule (1) and sub-rule (2) shall apply to an election and an election symbol reserved for any political party shall not be allotted to any candidate in such election.
