Section 76 in The Rajasthan Municipalities (Election) Rules, 1994
76. Requisitioning of premises, vehicles etc. for election purposes.
(1)If it appears to the District Municipal Election Officer that in connection with an election held under these rules-(a)any premises needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or(b)any vehicle, vessel or animal is needed or is likely to be headed 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 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, requisition such premises, or such vehicle, vessel or animal, as the case may be and may make such further orders as may appear to be necessary or expedient in connection with the requisition :Provided that no vehicle, vessel or animal which is being lawfully used by a candidate shall be requisitioned under this sub-rule until the completion of the poll at such election.(2)The requisition shall be effected by an order in writing addressed to the person deemed by District Municipal 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 this sub-rule.(4)[ Any person remaining in possession of any requisitioned premises in contravention of any order made under this rule may be summarily evicted from the premises by the officer empowered by the District Municipal Election Officer in this behalf :Provided that any Officer so empowered may, after giving to any women not appearing in public reasonable warning and facility to withdraw, remove or open any lock or bolt or break or open any door of any building or do any other act necessary for effecting such eviction.] [Inserted by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.]Explanation. - For the purpose of this rule:-(a)"Premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
