If it appears to the Collector that in connection with an election held under these rules-(a)any premises are needed or are likely to be needed for the purpose of being used as a polling station or for storage of ballot boxes before or after the poll is taken; or(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of or in connection with such election or other person for performance of any duties in connection with such election; he may by order in writing requisition such premises or vehicles, vessel or animal, as the case may be and may make such further orders as may appear to him to be necessary to expedient in connection with such requisitioning:Provided that no vehicle, vessel or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this Sub-rule until the completion of the poll at such election.]
