Section 76(1) in The Bihar Municipal Election Rules, 2007
(1)A ballot paper shall be issued in the same manner as to any other elector to the person to whom a certificate has been granted under Rule 75. The provisions of the Rule shall not apply to any person who produces at the Polling Station an election duty certificate in the form prescribed for the purpose and ask for the issue of Ballot Paper to him although the Polling Station is different from the one where he is entitled to vote.
