Section 13(14) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(14)The local authority shall provide the returning officer with ballot boxes, ballot papers, copy of list of street vendors/voters and such other articles as may be necessary for the conduct of elections. The ballot box shall be so constructed that ballot papers can be inserted therein but cannot be taken out therefrom without the boxes being unlocked. A candidate contesting the election may, by a letter to the returning officer, appoint an agent to represent him, to identify the voters during polling and to watch the recording of votes. Such letter shall be in Form-F and shall contain the consent in writing of the agent concerned.
