Section 44(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(4)Whenever the Retuning Officer receives any declaration or report made under sub-rule (1) or (2), he shall forth with communicate such declaration or .report. as the case may be. to the Presiding Officer of the polling station where such polling agent was appointed for duty.
