Section 11B(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)The District Election Officer may, if it appears to him in connection with an election under the Madhya Pradesh Municipal Corporation Act. 1956 and Madhya Pradesh Municipalities Act, 1961 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 or expedient in connection with the requesting.]
