Section 45(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)The Presiding Officer shall regulate the number of voters to be admitted at any one lime inside the polling station and shall exclude therefrom all persons other than-(a)Polling Officers;(b)public servants on duty in connection with the election;(c)persons authorised by the Election Commission, District Election officer or the Returning Officer;(d)candidates, their election agents and subject to the provisions of these rules one polling agent of candidate;(e)a child in arms accompanying a voter;(f)a person accompanying a blind or infirm voter who cannot move without help; and(g)such other person as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voters.
