Section 51 in The Rajasthan Municipalities (Election) Rules, 1994
51. Removal from polling station for misconduct.
- If any person misconducts himself at a polling station, for fails to obey the lawful orders of the presiding officer or polling officer performing the duties of the presiding officer, he may immediately, by order of the presiding officer or such polling officer be removed from the polling station by any police officer or by any other person authorized in writing by the presiding officer or such polling officer to remove him and the person so removed shall not except with the permission of the presiding officer or such polling officer be allowed again to enter the polling station during the day :Provided that this power shall not be exercised so as to prevent any voter who is otherwise entitled to vote at any polling station from having an opportunity of voting at such polling station.
