Section 114 in The Bihar Panchayat Election Rules, 2006
114. Acquisition and release of vehicle/premise for election.
(1)The District Election Officer may, for the purpose of election, acquire any vehicle or premise by a written order:Provided that the vehicles admissible to the candidate or his agent, the number of which has been decided by the Commission, shall not be acquired.(2)If any premise/vehicle acquired under sub-rule (1) is exempted from acquisition, its possession shall be made over to the person from whom the premise/vehicle had been acquired or to the person authorised by him.
