Section 54 in The Rajasthan Municipalities (Election) Rules, 1994
54. Procedure on adjournment of poll.
(1)If the poll at any polling station is adjourned under rule 53, the provisions of rules 47 to 50 shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under rule 25.(2)When an adjourned poll is recommenced under sub-rule (2) of rule 53, the voters who have already voted at the poll so adjourned shall not be allowed to vote again;(3)The returning officer shall provide the presiding officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the List of voters and new ballot boxes;(4)The presiding officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the List of voters to whom the ballot papers are issued at the adjourned poll, without however recording therein the serial number thereof.(5)The provisions of rules 24(2), 25 to 51 shall apply mutatis mutandis in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
