Section 53(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)If at any election it is not possible to take the poll at any polling station or the proceedings at any polling station re interrupted or obstructed by riot, violence, disturbance of the public peace, natural calamity, the presiding officer for such polling station may adjourn the poll and shall forthwith inform the returning officer who shall in turn report to the Commission accordingly.
