Section 54(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)Where the proceeding at any polling station are seriously [* * *] [Deleted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] interrupted or obstructed by any riot or even violence or otherwise or where a large number of electors are unable to attend the poll at a polling station by reason of any act of God such as flood or fire the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall stop the poll pending the receipt of the orders of the Election Commission. The fact that the poll has been so stopped shall be immediately announced by the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] to the persons present at the polling station.
