Section 205(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)If it appears to the Andhra Pradesh Election Commissioner for Local Bodies that in connection with any election held under this Act, -(a)any premises are needed for or 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 is needed or is likely to be needed for the purpose of transport of personnel or 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, the Andhra Pradesh Election Commissioner for Local Bodies may, by order in writing, requisition such premises or such vehicle, as the case may be, and may make such further orders as may appear to him to be necessary or expedient, in connection with the requisitioning:Provided that no vehicle which is being lawfully used by a candidate or his agent for any purpose, connected with election of such candidate shall be requisitioned under this sub-Section until the completion of the poll at such election.
