Section 35(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)[ Whenever a poll is adjourned under sub-rule (i) the Presiding Officer shall immediately report in writing the circumstances to the Election Officer and the candidates concerned and thereafter the Election Officer shall as soon as may be, fix the date on which the poll shall recommence and appoint the polling station at which the poll will be held and shall not count the votes cast until such adjourned poll shall have been completed.] [Substituted by G.S.R. 12A dated 26.9.1993.]
