Section 66 in The Corporation of the City of Panaji (Election) Rules, 2004
66. Arrangements at the Polling Stations.
(1)Outside each polling station there shall be displayed prominently-(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling station and, where the polling station has more than one polling booth, at each one of such booths, the description of voters allotted to such booth; and(b)another notice giving the name of each candidate in the same language or languages and in the same order in which the names of such candidates appear in the list of contesting candidates at the election published under rule 15 together with the description of the symbol which has been assigned to each of such candidate under that rule.(2)The returning officer shall cause to be provided at every polling station a compartment in which the voters can record their votes screened from observation.(3)The Returning Officer shall provide at each polling station one voting machine and copies of relevant part of the electoral roll and such other election material as may be necessary for taking the poll.(4)Without prejudice to the provisions of sub-rule (3), the Returning Officer may, with the previous approval of the Commission, provide one common voting machine for two or more polling stations located in the same premises.
