Section 160(1)(b) in The Representation of the People Act, 1951

[Cites 0, Cited by 2] [Section 160(1)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(1)(b) in The Representation of the People Act, 1951

(b)any vehicle, vessel or animal is needed or is likely to be needed 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, the Government 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 it to be necessary or expedient in connection with the requisitioning: Provided that no vehicle, vessel or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this sub-section until the completion of the poll at such election.

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Union of India - Subsection

Section 160(1)(b) in The Representation of the People Act, 1951