Section 17A in The M.P. Panchayat Nirvachan Niyam, 1995
17A. [ Requisition of vehicles etc. for panchayat election purposes. [Inserted by Notification No F.1-40-XXII-P-2, dated 10-4-2002.]
(1)The District Election Officer may, if it appears to him necessary in connection with election under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 that 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 law and order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, he may by order in writing requisite such vehicle, vessel or animal and may make such further orders as may appear to him to be necessary and expedient in connection with such requisition.(2)Such requisition shall be effected by an order in writing addressed to the person deemed by the District Election Officer to be the owner or person in possession of the property and such order shall be served on the person to whom it is addressed.(3)Whenever any property is requisitioned under sub-rule (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in sub-rule (1).Explanation. - For the purposes of this rule "vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
