Section 27 in The Bihar Municipal Election Rules, 2007
27. Revision of electoral rolls after final publication in special cases.
(1)Subject to the provisions of the Act, the State Election Commission may at any time direct the revision of the electoral roll of any ward or part of a ward for the reasons to be specified therein. The electoral roll thereafter be revised by the Registration Officer by the preparation of a list containing additions to, omissions from or alterations in such roll, and all the provisions of these Rules shall apply in the case of every such list in the like manner as they apply in the case of electoral roll.(2)Any person whose name is not included in the electoral roll of a ward for the time being in force and who is entitled to be registered therein or, if included, consider it to be incorrect in respect of any detail, may, at any time after the roll is finally published and before the date on which the ward is called upon to elect, apply to the Registration Officer for an amendment of the electoral roll by the inclusion of his name or making necessary correction in the entry relating to him, and if Registration Officer is satisfied, after such notice and such enquiry as he thinks fit that the applicant is entitled to be registered therein or that the entry in the electoral roll relating to him should be corrected, the Registration Officer may direct the amendment of the electoral roll by the inclusion therein of an entry relating to the applicant or necessary correction of the entry relating to him:Provided that an application under this sub-rule shall not be entertained if it is not accompanied by a fee of rupees fifty which shall in no case be refunded.(3)When any list is republished under sub-rule (1) or a direction is issued under sub-rule (2), the electoral roll to which such list or direction relates shall be deemed to have been revised accordingly.
