Section 45 in Orissa Zilla Parishad Election Rules, 1994
45. Fresh poll in the case of destruction, etc. of ballot boxes.
(1)If at an election -(a)any ballot box used at a polling station or at a place fixed the poll is unlawfully taken out of the custody of the Presiding Officer accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent that the result of the poll at that polling station or place cannot be ascertained; or(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station or at a place fixed for the poll, the Presiding Officer shall forthwith report the mater to the Election Officer.(2)The Election Officer, on receipt of information under Sub-rule (1) and after taking prior approval of the Commissioner shall either -(a)cancel the poll at that polling station, appoint a day, and fix the hours for taking a fresh poll at that polling station or any other suitable place and notify the day so appointed and the hours so fixed in such manner as it may deem fit; or(b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election or that, the error or irregularity in procedure is not material issue such directions to the Presiding Officer as he may deem proper for the further conduct and completion of the election.(3)The provision of this rules or orders made thereunder shall apply to every such fresh poll as they apply to the original poll.
