Section 47 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
47. Adjournment of poll in emergencies.
(1)If, at election the preceedings at any poling station are interrupted or obstructed by an riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity, or any other sufficient cause, the presiding officer for such polling station or the returning officer shall inform the candidates or their agents in writing about the station and announce adjournment of the poll to a date to be notified later, and where the poll is adjourned by a presiding officer, he shall forthwith inform the returning officer concerned.(2)where a poll is adjourned under sub-rule (1) the returning officer, shall immediately report in writing the circumstances to the Director and the candidates concerned and shall as soon as may be, appoint the date on which the poll shall recommence and fix the polling station at which and the hour during which poll will be taken and shall not count the votes cast at such election until such adjournment poll shall have been completed.(3)In every such case as aforesaid, the returning officer in such manner as he may deem fit shall notify the date, place and hours of polling fixed under sub-rule (2).
