Section 55(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)The Returning Officer forthwith report the matter to the State Election Commission, if at any election-(a)any ballot box or voting machine used at a polling station is unlawfully taken out of the custody of the presiding officer or is accidentally or intentionally destroyed or lost or damaged or tempered with to such an extent that the result, of the poll at the polling station cannot be ascertained; or(b)any voting machine develops a mechanical failure during the course of recording or counting of votes; or(c)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station; or(d)booth capturing has taken place at a polling station in such a manner that the result of the counting at that polling station cannot be ascertained.
