Section 49(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(3)The State Election Commission shall thereupon order(a)that the poll be continued at the polling station for the number of hours for which it was not held on the previous occasion provided that not less than 50% of the voters had cast their votes; or(b)that the proceedings at the poll held at the polling station on the previous occasion be ignored and that a fresh poll be held at such polling station for the full number of hours for which it should have been held on the previous occasion.
