Section 11B in The M.P. Nagarpalika Nirvachan Niyam, 1994
11B. [ Requisition of Vehicles etc. for Election purposes. [Inserted by Notification No. 12-XVIII-3-2001, dated 21-3-2001.]
(1)The District Election Officer may, if it appears to him in connection with an election under the Madhya Pradesh Municipal Corporation Act. 1956 and Madhya Pradesh Municipalities Act, 1961 that any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station or transport of members of the police force for maintaining law and 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 he may by order in writing requisite such vehicle, vessel or animal and may make such further orders as may appear to him to be necessary or expedient in connection with the requesting.](2)The requisitioning shall be effected by an order in writing addressed to the person deemed by the District Election Officer to be the owner or person in possession of the vehicle; vessel or animal and such order shall be served on the person to whom it is addressed.(3)Whenever any vehicle, vessel or animal is requistioned under this rule, the period of such requisitioning shall not extend beyond the period for such vehicle, or animal is required for any of the purposes mentioned in this sub-rule.Explanation - In this rule "Vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
