Section 76(2) in The Bihar Municipal Election Rules, 2007
(2)On production of such certificate the Presiding Officer shall-(a)obtain thereon the signature of the person producing it.(b)have the person's name and electoral roll number as mentioned in the certificate entered at the end of the marked copy of the electoral roll; and(c)issue to him a Ballot Paper and permit him to vote, in the same manner as an elector entitled to vote at that Polling Station.
