Section 4 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
4. Publication of Voters' List for inviting claims and objections.
(1)As soon as the Voters' list is ready, the Registration Officer shall give a public notice invitinig claims for inclusion of names in the list and objections to any entry therein, by displaying a notice in such form as may be prescribed by the Election Commission and making a copy of the list available for inspection(a)at his office, if it is within the Municipality;(b)at the office' of the Municipality; and(c)at such other places in or near the ward as may be specified by him for the purpose.(2)The notice shall specify the period during which and officer with whom an objection or claim may be lodged and the date, time and place for the hearing of such objections and claims, if any, by the Registration Officer.(3)The voters' list shall remain open for inspection, free of charge, by the public for a period of at least seven days from the date of publication of the notice, during office hours.(4)Copy of the voters' list may be supplied to any person on payment of such fee as "may be fixed by the Election Commission by a general or special order.
