Section 61 in The Bihar Municipal Election Rules, 2007
61. Duties and powers of the Presiding Officer at the Polling Station.
(1)The Polling Officer shall keep order at the Polling Station, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall exclude all other persons except-(a)the Polling Officers,(b)each candidate, his election agent and one Polling Agent of each candidate (hereinafter referred to as the Polling Agent) appointed in writing by the candidate, and authorised in this behalf by the Returning Officer;(c)the police or other public servants on duty;(d)the companion of blind or infirm electors who cannot move without help, and(e)such other persons as the Presiding Officer may from time to time admit for the purpose of identifying voters or otherwise assisting him in taking the poll:(2)If any person misconducts himself at the Polling Station or fails to obey any lawful order of the Presiding Officer, he may immediately by an order of the Presiding Officer, be removed from the Polling Station by any Police Officer or by any other person authorised in writing by the Presiding Officer to remove him; and the person so removed shall not without the permission of the Presiding Officer, reenter the Polling Station during the day:Provided that this power shall not be exercised so as to prevent any elector who is entitled to vote at any Polling Station from having an opportunity of voting at such station.(3)If any person who has been removed from the polling station under the provision of sub-rule (2) above re-enters the Polling Station without the permission of the Presiding Officer, he shall be punishable with imprisonment which may extend to three months or with a fine up to rupees one hundred or with both.
