Section 76(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)If it appears to the District Municipal Election Officer that in connection with an election held under these rules-(a)any premises needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or(b)any vehicle, vessel or animal is needed or is likely to be headed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election or transport of any officer or other person for performance of any duties in connection with such election, he may, by order in writing, requisition such premises, or such vehicle, vessel or animal, as the case may be and may make such further orders as may appear to be necessary or expedient in connection with the requisition :Provided that no vehicle, vessel or animal which is being lawfully used by a candidate shall be requisitioned under this sub-rule until the completion of the poll at such election.
