Section 79(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)If a fresh poll is held under rule 72, the Returning Officer or such other officer authorised by him, shall after completion of that poll recommence the counting of votes on the date and at the time and place which have been fixed in that behalf and of which notice has been previously given to the candidates or their election agents.
