Section 90 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
90. Procedure on adjournment of poll.
(1)If the poll at any polling stations is adjourned under Section 343-V of the Act, the provisions of Rules 86 to 89, shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf(2)When an adjourned poll is recommended under sub-section (2) of Section 243-V of the Act, the electors who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The Election Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with sealed packet containing the marked copy of the electoral roll, register of voters in Form XXI and a new voting machine.(4)The Presiding Officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the electoral roll for making the names of the eleotors who are allowed to vote at the adjourned poll.(5)The provisions of Rules 68 to 88 shall apply in relating to the conduct of an adjourned poll before it was so adjourned.
