Section 54A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)The candidate shall deliver the letter of appointment to Polling Agents who shall, on the date fixed for the poll, present it to, and sign the declaration contained therein before the Presiding Officer. The Presiding Officer shall retain the letter presented to him in his custody.Polling Agent shall not be allowed to perform any duty at the polling station unless he has complied with the provisions of this rule.
