Section 7(3) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(3)[ The nomination paper shall bear a certificate in the case of a producer by a Magistrate, Lambardar, Panch or Sarpanch that the candidate is a producer and resident of the notified market area, and in the case of a licensee under section 10 or 13, by the Chairman of the Committee concerned or a Magistrate or a Tehsildar that the candidate is a licensee of the Committee under section 10 or section 13 or is a duly authorised representative of the firm which is a licensee of the Committee under section 10 or section 13, as the case may be.] [Substituted vide notification No. GSR/95/PA 23/61/S-43/Amd (4) 63 dated 9th August, 1963.]
