(1)If it appears to the State Election Commission or the District Election Officer that in connection with an election to a panchayat -(a)any premises are needed to are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or(b)any vehicle or vessel is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for the performance of any duties in connection with such election, the State Election commission or as the case may be, the District Election Officer may by order in writing requisition such premises or such vehicle or vessel, as the case may be, and may make such further orders as may appear to him to be necessary or expedient in connection with the requisitioning in respect of matters including reasonable remuneration to be given therefor:Provided that no vehicle or vessel which is being lawfully, used by candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this sub-section until the completion of the poll at such election.
