Section 67 in The Bihar Municipal Election Rules, 2007
67. Provisions of ballot boxes/Electronic Voting Machines and other articles at the Polling Station.
(1)The Returning Officer shall provide at each Polling Station a sufficient number of ballot boxes or Electronic Voting Machines, which shall be of such design as may be approved by the State Election Commission.(2)The Returning Officer shall provide at each Polling Station sufficient number of ballot papers, instrument for stamping a distinguishing mark on the ballot papers, as many ballot boxes as may be necessary, and copies of the electoral roll or of such part thereof as contains the names of the electors entitled to vote at such station, as well as such other equipments and accessories as may be required for taking the poll at such Polling Station.(3)Outside the Polling Station, there shall be displayed prominently-(a)A notice specifying the polling area, the electors of which are entitled to vote at the Polling Station and when the polling area has more than one Polling Station the particulars of the electors so entitled; and(b)a copy of the list of contesting candidates.
