Section 60(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)The Presiding Officer shall follow, as far as practicable, the provisions of Rules, 56 to 59, in the matter of sealing of ballot boxes and other packets, preparation of the account of ballot papers and delivery of the ballot boxes and other polled material, in the case of the adjourned poll, as it the poll were closed at the hour initially fixed in that behalf under Rule 21.
