Section 46 in Himachal Pradesh Municipal Election Rules, 2015
46. Appointment of polling agent.
(1)The number of polling agents, that may be appointed by a candidate shall be one for each polling station.(2)Every such appointment shall be made in form-27 and the same shall be made over to the polling agent for production at the polling station.(3)No polling agent shall be admitted into the polling station unless he has delivered to the Presiding Officer the documents of his appointment under sub-rule (2) after duly completing and signing the declaration contained therein before the Presiding Officer.
