Section 55 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
55. Fresh Poll in case of destruction of ballot boxes or Electronic Voting Machines.
- If at any election any ballot box or Electronic Voting Machine used at a polling station is unlawfully taken out of custody of the Presiding Officer or Returning Officer or is accidentally or intentionally destroyed or lost or is damaged or is tampered with to such an extent that the result of the poll at that polling station cannot be ascertained or any such error or irregularity in procedure is likely to vitiate the poll is committed at the polling station, the procedure prescribed in Section 230 of the Act shall be followed.
