Section 71A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)The Collector shall, upon receipt of a report, or suo motu, after taking into consideration all material circumstances stated in sub-rule (1) either -(a)declare the poll at the polling station to be void, appoint a day and fix the hours for taking a fresh poll at that polling station and notify such day and the hours in such a manner as he may deem fit, or,(b)If satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election or that the error or irregularity in procedure is not material, issue such directions to the Returning Officer or take such action as he may deem proper for the election.
