Section 29 in Assam Panchayat (Constitution) Rules, 1995
29. Polling Station or Polling Compartment.
(1)If a poll is to be held, the Deputy Commissioner or the Sub-Divisional Officer as the case may be, shall select a suitable place for a polling station.(2)The Deputy Commissioner or the Sub-Divisional Officer as the case may be, shall establish in each polling station as many polling booths as he may consider necessary, and where more booths than one are so established he shall determine in relation to each booth the electors of the constituency who shall be admitted to cast their votes in those booths.(3)Every Polling Station shall contain such compartments (hereinafter referred to as polling compartments) as may be considered necessary by the Deputy Commissioner or the Sub-Divisional Officer as the case may be, in which electors can mark the ballot paper, screened from observation by any other person.
