Section 35 in West Bengal Trade Unions Rules, 1998
35. Requisition of premises, vehicles, etc. for election purpose.
(1)If it appears to the Registrar that in connection with an election,-(a)any precinct within any factory premises or industrial establishment, for which an election is being held, is required or likely to be required for the purpose of, or for being used as the polling stations or for the purpose of storage of ballot boxes after the polling has been taken or for any other purpose, or(b)any vehicle is required or is likely to be required for the purpose of transport of ballot boxes to and from any polling station or transport of any officer or other person for performance of any duty in connection with such election,he may, by an order in writing, requisition such premises or such vehicle, as he may be. and make such further order as may appear to him to be necessary in connection with the said requisition.(2)Whenever in pursuance of sub-rule (1), any premises or any vehicle is requisitioned, the employer shall pay to the owner reasonable compensation as may be determined by the Registrar.
