Section 53 in The Rajasthan Municipalities (Election) Rules, 1994
53. Adjournment of poll.
(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.(2)Whenever a poll is adjourned the Returning Officer shall as soon as may be with the previous approval of the State Election Commission, notify the date and hours during which and the polling.stations at which the poll shall recommence and shall not count the votes cast at any such election until such adjourned poll shall have been completed.
