(1)In an area which contains a total population, as ascertained at the last preceding census of sixteen thousand or more persons, any number of electors not less than two hundred, and in an area which contains a total population of less than sixteen thousand, any number of electors not being less than one eighteenth of the total population may, by a requisition in writing submitted to the Sub-divisional Officer or the Deputy Commissioner having jurisdiction over the area, demand a poll for adopting any of the following resolutions :(a)a no-licence resolution,(b)a limiting resolution,(e)a no-change resolution.
