Section 12(2) in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
(2)At the time of making an order under sub-rule (1), the prescribed authority shall also make an order(i)recording a finding whether any corrupt practice has or has not been proved to have been committed;(ii)specifying the names of persons who have been proved at the trial to have been guilty of any corrupt practice of conniving at or abetting the same;(iii)fixing the period for which the persons referred to in clause (ii) shall be incapable of becoming members of a Committee; and(iv)fixing the total amount of costs payable, if any, and specifying the persons by and to whom such costs shall be paid.
