Section 130(14) in The Bihar Panchayat Raj Act, 2006
(14)Prohibition of going armed to or near a polling station.-(1) No person, other than the Returning Officer, the presiding officer, any police officer and any other person appointed to maintain peace and order, at a polling station who is on duty at the polling station, shall, on a polling day, go armed with arms, as defined in the Arms Act, 1959 (54 of 1959), of any kind within the neighborhood of a polling station.
