Section 13 in The Bihar Municipal Election Rules, 2007
13. Particulars regarding claims and objections.
(1)Every claim and objection shall be in writing and shall state the grounds on which it is based and when it relates to an entry in the preliminary roll, it shall contain a reference to the particulars of that entry.(2)A claim shall be signed either by the person desiring his name to be included in the electoral roll or by an agent authorized in writing by such person and unless such claim or objection is sent by post, it shall be presented either by such person personally or by his agent.
