Section 63(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)if at any election -(a)booth- capturing has taken place at a polling station or at a place fixed for the poll in such manner that the result of the poll at that polling station or place cannot be ascertained, or(b)booth - capturing takes place in any place for counting of votes in such manner that the result of the counting at that place cannot be ascertained, The Municipal Returning Officer shall forthwith report the matter to the Commission.
