Section 35 in The Bar Council of Bihar Election Rules, 1968
35. Fresh poll in case of destruction, etc. of Ballot Boxes.
- (i) If at any election any Ballot Box used at a Polling Station or at a place fixed for the poll is unlawfully taken out of the custody of the Presiding or the Returning Officer, losts damaged, and the Returning Officer is satisfied that in consequences thereof the result of the Poll at that Polling Station or place cannot be ascertained he shall-(a)declare the polling at the Polling Station or place to be void; and(b)report the matter forthwith to the Bar Council and to the Returning Officer.(ii)With the previous approval of the Executive Committee the Returning Officer shall, as may be-(a)appoint a day and fix the hours for taking fresh Poll at the Polling Station or place or at some other appropriate Polling Station or place.(b)shall not count the votes cast at such election until such fresh poll shall have been completed.(c)notify the day so appointed and the hours so fixed by him in such manner as the Advocate-General may direct.
