Section 55(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)Thereupon, the State Election Commission shall, after taking all material circumstances into account, either,-(a)declare the poll at that polling station to be void, appoint the day and fix the hour for taking a fresh poll at the polling station and notify the day so appointed and the hour so fixed in such a manner as it may deem fit, or(b)if satisfied that the result of a fresh poll at that polling station will not in any way effect the result of the election or that the mechanical failure of the voting machine or that the error or irregularity in procedure is immaterial, issue such directions to the returning officer as it may deem appropriate for the further conduct and completion of the election.
