(1)Outside each 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.(2)At each polling station, there shall be set up [one or more voting compartments] [ Substituted by S.O. 5573, dated 23.12.1971.] in which electors can record their votes screened from observation.(3)The returning officer shall provide at each polling station a sufficient number of ballot boxes, copies of the relevant part of the electoral roll, ballot papers, instruments for stamping the distinguishing mark on ballot papers and articles, necessary for electors to mark the ballot papers.
