Section 51(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(2)Whenever the election at any polling station or at any polling booth shall become void under sub-rule (1), the Election Officer shall, as soon as practicable after the act or event causing such violence has come to his knowledge, report the matter to the Election Authority. The Election Authority shall, with the previous approval of the State Election Commissioner, appoint a day for the taking of a fresh polling in such polling station or in such polling booth, as the case may be, and fix the hours for the taking of a fresh polling in such polling station or in such polling booth, as the case may be, and fix the hours for the taking of such poll. The votes cast at such election shall be counted along with the votes cast at the original poll.
