Section 9 in The Bihar Municipal Election Rules, 2007
9. Publication of draft electoral roll.
(1)The draft electoral roll for every ward shall be published by the Registration Officer by affixing for public inspection, a complete copy of the roll at(a)the Main Office of the Municipality;(b)the Circle Offices of the Municipality if any;(c)the Police-station situated within the ward or within the jurisdiction of which the ward or any part of it may be situated;(d)the post offices, as the Registration Officer may think fit, situated within the ward; and(e)the municipal markets and such public reading-rooms and public libraries as the Registration Officer may think fit.(2)The Registration Officer shall also cause to be proclaimed by beat of drum in each ward, and by notices pasted at several places within the area of the Municipality and if it considers it desirable by advertisement in local newspapers, the fact that the electoral roll or rolls has or have been prepared and that copies of them can be inspected at the places mentioned in sub-rule (1).
