Section 49 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
49. Panchayat as the case may be.
Requisitioning of premises, vehicle, etc., for election purpose.- (1) If itappears to an officer authorised by the State Election Commission for the conduct ofelections to the Corporation under this Act (hereinafter referred to as "the requisitioningauthority") that in connection with an election under this Act,-(a)any premises is needed or is likely to be needed for the purpose of being usedas a polling station or for the storage of ballot boxes after a poll has been taken; or(b)any vehicle, vessel or animal is needed or is likely to be needed for the purposeof transport of ballot boxes to or from any polling station or transport of members ofthe police force for maintaining order during the conduct of such election, ortransport of any officer or other person for performance of any duties in connectionwith such election, the requisitioning authority may by order in writing requisitionsuch premises, or as the case may be, such vehicle, vessel or animal and may makesuch further orders as may appear to it to be necessary or expedient in connectionwith the requisitioning:Provided that, no vehicle, vessel or animal which is being lawfully used by a
