Section 45 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
45. Admission to polling station.
- The Presiding Officer shall regular the number of voters to be admitted at anyone time inside the polling station and shall exclusive therefrom all persons other than(a)Polling Officers;(b)public servants on duty in connection with the election;(c)persons authorised by the Election Commission, District Election Officer or the Returning Officer;(d)candidates, their election agents and subject to the provisions of these rules one polling agent of each candidate;(e)a child in arms accompanying a voter;(f)a person accompanying a blind or infirm voter who cannot move without help; and(g)such other person as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voters.
