Section 32(4) in Himachal Pradesh Municipal Election Rules, 2015
(4)The Returning Officer shall fix such number of polling stations for every ward as he may deem necessary and shall publish on the date specified by the Commission under clause(v) of sub-rule (2) of rule 35 in this behalf, by affixing a list thereof at his office and at the office of the municipality showing therein clearly the polling area:Provided that no polling station shall be located in a police station, hospital or a place having sectarian or religious significance:Provided further that as far as possible the polling station shall be located in a Government, Semi Government or Municipal buildings, and in case no such building is available, the polling station shall be located in a temporary structure :
