Section 60B in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
60B. [ Admission to Polling Station. [Rules 60-B and 60-C were inserted by G. N. of 7.6.1990.]
- The Presiding Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than-(a)Polling Officer;(b)Public Servants on duty in connection with the election;(c)persons authorised by the Collector or the Returning Officer;(d)candidates, their polling agents and subject to the provisions of rule 54A one polling agent of each candidate;(e)a child in arms accompanying a voter.(f)a person accompanying a blind or infirm voter who cannot move without help;(g)such other persons as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voter.
