7. Requisition for a poll for adopting a no-licence, a limiting or a no-change resolution.
(1)In an area which contains a total population, as ascertained at the last preceding census of sixteen thousand or more persons, any number of electors not less than two hundred, and in an area which contains a total population of less than sixteen thousand, any number of electors not being less than one eighteenth of the total population may, by a requisition in writing submitted to the Sub-divisional Officer or the Deputy Commissioner having jurisdiction over the area, demand a poll for adopting any of the following resolutions :(a)a no-licence resolution,(b)a limiting resolution,(e)a no-change resolution.(2)On receipt of such a requisition and on being satisfied that the requirements of sub-section (1) of this section have been complied with, the Sub-divisional Officer or the Deputy Commissioner, as the case may be, shall publish a notice of the receipt of such requisition in the official Gazette in each census village in the area and in any newspaper or newspapers, if any, circulated in the area, and shall fix and publish the date for taking the poll:Provided that the result of no poll shall be held to be invalid merely on the ground of irregularity in publication of notice.
