Section 21 in Rules Under the Assam Temperance Act, 1926
21.
A presiding officer, polling officer, or a member of the committee appointed under Rule 17 above who is on duty at a polling station which he is not entitled to vote shall, if he is certified by the Returning Officer to be entitled to vote at the poll for the polling area in connection with which he is employed or for any other polling area, be allowed to record his vote at that polling station.
