Section 48 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
48. Procedure on adjournment of poll.
(1)If the poll at any polling station is adjourned under rule 47 provisions of rule 52 to 54 shall as for as practicable apply as if the poll as closed at the hour fixed in that behalf under rule 23 (1)(d).(2)When an adjournment poll is recommended under sub-rule (2) of rule 47 the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The returning officer shall provide the presiding officer at the polling station at which such adjournment poll is held, with the sealed packet containing the marked copy of the list of the electors and a new ballot box.(4)The presiding officer shall open the sealed packet in the presence of the polling agents and use the marked copy of the list of electors for recording the serial number of the ballot papers to voters at the adjourned poll.(5)The provisions of the Act and these rules shall apply to every such recommended poll as they apply to the original poll.
