Section 111(1) in The Bihar Municipal Election Rules, 2007
(1)If a person files application in the prescribed manner for obtaining a copy of the election result or any other information or paper related to election for the purpose of filling Election Petition or for other purposes, it shall be incumbent on the part of the Returning Officer to make available the required information/papers to the applicant maximum within five days of filing of such application. If the applicant does not turn up to receive the information or the certified copy on the fixed date, the matter will be reported to the District Election Officer (Municipality) on the same day.
