Section 43(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)The Collector may change the dates fixed under this rule within seven days of the date fixed for the poll:Provided that if due to any unavoidable circumstances and in the public interest it has become imminent to modify the programme and there is no sufficient time for obtaining the previous approval of the Collector to such modification, the Returning Officer may, for reasons to be recorded in writing, modify the election programme. In every such case the Returning Officer shall forthwith send the copy of the modified election programme along with the reasons recorded by him for such modification to the Collector.]
