Section 61(2) in The Bihar Municipal Election Rules, 2007
(2)If any person misconducts himself at the Polling Station or fails to obey any lawful order of the Presiding Officer, he may immediately by an order of the Presiding Officer, be removed from the Polling Station by any Police Officer or by any other person authorised in writing by the Presiding Officer to remove him; and the person so removed shall not without the permission of the Presiding Officer, reenter the Polling Station during the day:Provided that this power shall not be exercised so as to prevent any elector who is entitled to vote at any Polling Station from having an opportunity of voting at such station.
