Section 17A(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)The District Election Officer may, if it appears to him necessary in connection with election under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 that any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station or transport of members of the police force for maintaining law and order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, he may by order in writing requisite such vehicle, vessel or animal and may make such further orders as may appear to him to be necessary and expedient in connection with such requisition.
