Section 59(1) in Haryana Municipal Corporation Election Rules, 1994
(1)If at any election any ballot box used at a polling station or at any other place fixed for the poll is unlawfully taken out of the custody of the Presiding Officer or is accidentally or intentionally destroyed or lost, or damaged or tampered with and the Returning Officer is satisfied that in consequence thereof the result of the poll of that polling station or place cannot be ascertained, he shall report the facts to the State Election Commissioner who, shall -(a)declare the polling at that polling station to be void;(b)appoint a day and fix the hours for taking a fresh poll at the polling station; and(c)notify the day so appointed and the hours so fixed by him in the manner provided in these rules.
