Section 99 in The Bihar Municipal Election Rules, 2007
99. Adjournment of poll in emergencies.
(1)If at an election the proceedings at any polling station for the poll are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any Polling Station on account of an unnatural calamity or destruction of election materials or any other sufficient cause, the Presiding Officer for such Polling Station, or the Returning Officer, shall announce an adjournment of the poll to a date to be notified later, and where the poll is so adjourned by a Presiding Officer, he shall forthwith inform the Returning Officer.(2)Whenever a poll is adjourned under sub-rule (1), the Returning Officer shall immediately report the circumstances to the State Election Commission, and shall, as soon as may be, with the previous approval of the State Election Commission appoint a day on which the poll shall recommence and fix the Polling Station at which, and the hours during which, the poll will be taken and shall not count the votes cast at such election until such adjourned poll shall have been completed.In every such case as aforesaid, the Returning Officer shall notify in every ward concerned of the Municipality in such manner as he thinks fit the date, place and hours of polling fixed under sub-rule (2).
