Section 19 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
19. If at any stage of the polling, the proceedings are interrupted or obstructed by any riot or affray or if at such elections, it is not possible to take the poll for any sufficient cause, the Election Officer shall have the power to stop the polling, recording his reasons for such action. The Election Officer shall fix another date for polling in such a case.
