(1)Outside each polling station there shall be displayed prominently-(a)a notice specifying the polling area, the electors of which are entitled to vote at the polling station and, when the polling area has more than one polling station, the particulars of the electors so entitled; and(b)a copy of the list of contesting candidates.(2)At each polling station there shall be set up one or more voting compartments in which the electors can record their votes free from observation.(3)The returning officer shall provide at each polling station one voting machine and copies of relevant part of the electoral roll and such other election material as may be necessary for taking the poll.(4)Without prejudice to the provisions of sub-rule (3), the returning officer may, with the previous approval of the Election Commission, provide one common voting machine for two or more polling stations located in the same premises.
