Section 56(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)If at a poll, the proceedings at any polling station are interrupted or obstructed by any riot or open violence, or if an election is not possible to take the poll at any polling station on account of any natural calamity or any other sufficient cause, the Presiding Officer for such polling station shall stop the poll, inform through the Returning Officer to the District Election Officer, the State Election Officer and the State Election Commission. The fact that the poll has been so stopped shall be immediately announced by the Presiding Officer to the persons present at the polling station.
