Section 53 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
53. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under sub-rule (1) of rule 52, the Returning Officer shall prepare and publish in Form 10 a list of contesting candidates, that is to say candidates whose nomination papers have been finally accepted and who has not withdrawn their candidature within the said period.(2)The said list shall, subject to the provisions of sub-rule (4), contain the names in alphabetical order and the addresses of the contesting candidates as given in the nomination papers.(3)The list of contesting candidates shall be prepared in Marathi.(4)The alphabetical order referred to in sub-rule (2) shall be determined with reference to the surnames of the candidates having surnames, and the names proper, of other candidates.(5)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 directions issued in this behalf by the Collector-(a)allot a different symbol to each contesting candidate in conformity, as far as practicable, with his choice; 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.(6)The allotment by the Returning Officer of any symbol to a candidate shall be final.(7)Every candidate shall forthwith be informed of the symbol allotted to the candidate and be supplied with a specimen thereof by the Returning Officer.
