Section 21T(4) in Jharkhand Co-operative Societies Rules, 2008
(4)If during an election-(a)any ballot box, used at any polling station/booth, is unlawfully taken out of the custody of the poling officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with to such an extent the result of the poll at the polling station/booth cannot be ascertained, or(b)Any such error or irregularity in procedure as is likely to vitiate the poll is committed at the polling station/booth, the polling officer shall forthwith report the matter to the election officer and to the authority.
