Section 76(4) in The Rajasthan Municipalities (Election) Rules, 1994
(4)[ Any person remaining in possession of any requisitioned premises in contravention of any order made under this rule may be summarily evicted from the premises by the officer empowered by the District Municipal Election Officer in this behalf :Provided that any Officer so empowered may, after giving to any women not appearing in public reasonable warning and facility to withdraw, remove or open any lock or bolt or break or open any door of any building or do any other act necessary for effecting such eviction.] [Inserted by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.]Explanation. - For the purpose of this rule:-(a)"Premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
