Section 59(2) in The Punjab State Election Commission Act, 1994
(2)The Election Commission shall, after taking all material circumstances into account, either,-(a)declare the poll at that polling station or place to be void and shall appoint a day and fix the hours, for taking a fresh poll at that polling station or place and notify the day so appointed and the hours so fixed in such manner, as it may deem fit; or(b)if satisfied that the result of a fresh poll at that polling station or place will not in any way affect the result of the election or that the mechanical failure of the voting machine or the error or irregularity in procedure is not material;issue such direction to the Returning Officer, as it may deem proper for the further conduct and completion of the election.
