Section 29(1) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(1)On the date specified for the scrutiny of nominations under rule 23 (b) the candidates, one proposer of each candidate and one other person duly authorized, in writing, by each candidate may attend tat the time and place specified in this behalf, under rule 28 and the returning officer shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered as required by sub-rule (1) of rule 25.
