Section 54(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)At every election where a poll is to be taken, votes shall be cast in person and given by ballot or electronic voting machine at the polling station fixed under rule 32 and no votes shall be cast by proxy :Provided that the giving and receiving of votes by electronic voting machine, in such manner as may be specified under the rules or the directions issued in this behalf, by the Commission , may be adopted in a ward or wards of a municipality as the Commission may specify.
