Section 81(c) in The Bihar Municipal Election Rules, 2007
(c)The Returning Officer shall also satisfy himself that none of the boxes has in fact been tampered with. If any ballot box is found by the Returning Officer to have been tampered with or destroyed or lost the Returning Officer shall postpone the counting of votes and shall with the approval of the State Election Commission appoint a date for taking of a fresh poll in that ward. After the fresh poll has been completed he shall recommence the counting on the date and at the time and place appointed by him in this behalf of which notice has been previously given to the candidates and their counting agents.
