Section 18 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
18. Symbols of election.
(1)The Registrar shall, by order pasted on the notice board of the Marketing Board, specify the symbols that may be chosen by the candidates at an election in any constituency and the restrictions to which their choice shall be subject.(2)Where, at any such election, more than one nomination papers are delivered on behalf of candidate, the declaration as to the symbol made in the nomination paper first delivered shall be considered and no other declaration as to symbols shall be taken into consideration under rule 24, even if that nomination paper has been rejected.
