Section 3(ii) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(ii)to requisition any public or private premises, vehicles, services or any other material required for holding the election, from any office of the State Government, Local Body, Cooperative Societies as he may deem necessary. On service of such requisition, it shall be obligatory on the authority to whom such requisition is made, to forthwith hand over the possession of premises, vehicles or any other material, as the case may be, to the Requisitioning Authority or any person authorized by him in that behalf ;
