Section 22 in The Bar Council of Bihar Election Rules, 1968
22. Admission to Polling Station.
(a)The Presiding Officer concerned shall open the Polling Station at the hour fixed and thereafter admit electors allotted to the Polling Station for the purpose of casting their votes.(b)The Presiding Officer shall exclude from the Polling Station all persons other than-(i)Polling Officers;(ii)Candidates and his authorised agents; and(iii)Voters allotted to the Polling Station who have not cast their votes;(iv)Person or persons admitted for the purpose of identity of electors and by the Presiding Officer to assist him in the discharge of his duties.(v)Other persons admitted by the Presiding Officer to assist him in the discharge of his duties :Provided that the Presiding Officer may at any time authorise representative from the Polling Booths either due to lack of space or due to other specified circumstances.The Returning Officer shall with the approval of the Executive Committee issue instructions to the Presiding Officer regulating the procedure to be followed in recording votes at the Polling Booth including admission of the voters to the Polling Station. Such regulations shall provide that all persons who had entered the Polling Station before the hour fixed for closing the poll under Rule 17 shall be entitled to vote at that Polling Station.(c)The Presiding Officer shall subject to instruction issued by the Returning Officer regulate the number of voters to be admitted at any one time inside the Polling Station.(d)The Presiding Officer shall close a Polling Station at the hour fixed in that behalf under Rule 17 and shall not thereafter admit any voter into the Polling Station:Provided that all voters present at the Polling Station within the area fixed for the purpose before its close shall be allowed to cast their votes.
