(1)If the poll at any polling station is adjourned under sub-section (1) of section 57, the provision of rules 49-S to 49-V shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under section 56.(2)When an adjourned poll is recommended under sub-section (2) of section 57, the electors who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The returning officer shall provide the presiding officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the electoral roll, register of voters in Form 17-A and a new voting machine.(4)The presiding officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the electoral roll for marking the names of the electors who are allowed to vote at the adjourned poll.(5)The provisions of rule 28 and rules 49-A to 49-V shall apply in relation to the conduct of an adjourned poll before it was so adjourned.
