Section 63(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)A person who is registered as a voter in a Municipality and by reason of his being deployed on election duty on the date of poll, is unable to vote at the polling station where he is entitled to vote, shall be known as a voter on election duty and his vote shall be recorded in the manner hereinafter provided.
