Section 26 in The Bihar Municipal Election Rules, 2007
26. Final Publication of electoral rolls.
(1)The electoral roll so amended shall be the final electoral roll and shall be re-published in the manner specified in Rule 9 and shall come into force immediately on such republication and shall remain in force for a period of four years and after the expiration of such period a fresh roll shall be prepared in accordance with these Rules.(2)If a ward is called upon to elect a Councillor after an electoral roll has ceased to have force and before the completion of the new electoral roll, the electoral roll shall, for the purpose of that election, continue to be the electoral roll for that ward.(3)Three copies of the final electoral roll of each ward shall be preserved permanently in the main office of the Municipality.(4)Printed copies of the final electoral roll republished under sub-rule (1) of Rule 26 shall be sold to the public at such price, as may, from time to time, be fixed by the Executive Officer of the Municipality.
