Section 52 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
52. Withdrawal of candidate.
(1)Any candidate may withdraw his candidate by notice in writing subscribed by him and delivered to the Returning Officer,-(a)where no appeal is presented under rule 51, on the day immediately following the day after the expiry of the period referred to in sub-rule (1) of rule 51, and(b)where such appeal is made, on the day next following the day on which the decision of the Director is given.(3)The notice shall be delivered to the Returning Officer before 3 o'clock in the afternoon on the day fixed under sub-rule (1) for withdrawal of candidature.(4)The notice may be delivered either by the candidate in person or by his proposer who has been authorised in this behalf in writing by the candidate.(5)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.(6)The Returning Officer shall, on being satisfied as the genuineness of a notice of withdrawal and the identity of person delivering it under sub-rule (1), cause a notice to be affixed on the notice board in his office.
