Section 76(1)(b) in The Rajasthan Municipalities (Election) Rules, 1994

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1)(b) in The Rajasthan Municipalities (Election) Rules, 1994

(b)any vehicle, vessel or animal is needed or is likely to be headed for the purpose of transport of 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, he may, by order in writing, requisition such premises, or such vehicle, vessel or animal, as the case may be and may make such further orders as may appear to be necessary or expedient in connection with the requisition :

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State of Rajasthan - Subsection

Section 76(1)(b) in The Rajasthan Municipalities (Election) Rules, 1994