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State of Odisha - Section

Section 105 in The Orissa Municipal Corporation Act, 2003

105. Requisitioning of premises, vehicles etc., for election purposes.

(1)If it appears to the Election Commission that in connection with an election under this Act -
(a)any premises other than residential buildings actually occupied are needed or are likely to be needed for the purpose of being used as 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 purpose of transport of ballot boxes to or from any polling station, or transport of member 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, requisition such premises, or such vehicle, vessel or animal, as the case may be, and may make such further orders as may appear to him to be necessary or expedient in connection with the requisitioning :Provided that no vehicle, vessel or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this Section until the completion of the poll at such election.
(2)The requisition shall be effected by an order in writing addressed to the person deemed by the Election Commission to be the owner or person in possession of the premises, vehicle, vessel or animal and such order shall be served in the prescribed manner on the person to whom it is addressed.
(3)Whenever any premises, vehicle, vessel or animal is requisitioned under Sub-section (1) the period of such requisition shall not extend beyond the period for which such premises, vehicle, vessel or animal is required for any of the purposes mentioned in Sub-section (1).Explanation. - In this section -
(a)"a premises" means any land, building or part of a building and includes a hut, shed, or other structure or any part thereof; and
(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.