Section 4(3) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
(3)If at the taking of poll the proceedings are interrupted or obstructed by any riot or violence or it is not possible to take the poll for any other reason the Returning Officer shall announce an adjournment of poll to a date to be notified later in the manner and subject to the condition of at least a week's notice provided under sub-rule (1) of rule 4:Provided that if the votes of some Pradhans have already been cast and the ballot box has not been tempered with the votes of only those Pradhans would be allowed to be cast at the adjourned poll who had not voted of already and the notice of the date of the adjourned poll shall be sent to such Pradhans only.] [ Added by Notification No. ZP-266/XI-A-8-AZP-61 dated May 17, 1961]
