Section 8A(1) in Nagpur rules Relating to the Election of Councillors
(1)If the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if it is not possible to take the poll on account of any natural calamity or any other sufficient cause, the Polling Officer or the Returning Officer for such polling station shall announce an adjournment of the poll to a date to be notified later and where the poll is so adjourned by a Polling Officer, he shall forthwith inform the Returning Officer concerned.
