(1)If the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if it is not possible to take the poll on account of any natural calamity or any other sufficient cause, the Polling Officer or the Returning Officer for such polling station shall announce an adjournment of the poll to a date to be notified later and where the poll is so adjourned by a Polling Officer, he shall forthwith inform the Returning Officer concerned.(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer concerned shall immediately report the circumstance to the Commissioner and the Commissioner shall, as soon as may be, appoint a day on which the poll shall recommence and fix the polling station or place at which and the hours during which the poll be taken. The Returning Officer shall not count the votes cast at such election until such adjourned poll shall have been completed.(3)In every such case aforesaid, the Commissioner shall publish a notice stating the date, place and hours of polling fixed under sub-rule (2) by affixing a copy thereof on the notice board of the Corporation office and in such other manner as he may deem fit.]
