Section 9(1) in The Bihar Municipal Election Rules, 2007
(1)The draft electoral roll for every ward shall be published by the Registration Officer by affixing for public inspection, a complete copy of the roll at(a)the Main Office of the Municipality;(b)the Circle Offices of the Municipality if any;(c)the Police-station situated within the ward or within the jurisdiction of which the ward or any part of it may be situated;(d)the post offices, as the Registration Officer may think fit, situated within the ward; and(e)the municipal markets and such public reading-rooms and public libraries as the Registration Officer may think fit.
