Section 86(2) in The Orissa Municipal Corporation Act, 2003
(2)On receipt of a report referred to in Sub-section (1), the Election Commission shall, after taking all material circumstances into account either -(a)declare the poll at the polling station to be void and appoint a day, and fix the hours for taking a fresh poll at such polling station and notify the day so appointed and the hours so fixed in such a manner as it may deem fit; or(b)if satisfied that the result of a fresh poll at the polling station will not, in any way, affect the result of the election, or the error or irregularity in procedure is not material, issue such directions to the Returning Officer as it may deem proper for further conduct and completion of election.
