Section 60 in The Bihar Municipal Election Rules, 2007
60. Manner of voting.
(1)Votes shall be recorded by ballot and in person no votes shall be received by proxy.(2)Notwithstanding anything contained in this Act or the Rules made thereunder, the giving and recording of votes by voting machines in such manner as may be prescribed, may be adopted in all constituencies or in such constituency or constituencies, as the State Election Commission may, having regard to the circumstances of each case, specify.Explanation. - "Voting machine" means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or a ballot paper in the Act or Rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.
