Section 20(2) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(2)Whenever the polling at any polling station or stations is liable to be declared void under sub-rule (1) the presiding officer shall, as soon as practicable after the act or event causing such liability has come to his knowledge report the matter to the Deputy Commissioner who shall, after holding such enquiry as he may deem necessary, declare such polling to be void and shall appoint a day for the taking of a fresh poll in such polling station or stations, as the case may be, and fix the hours during which the poll shall be taken, and the votes cast during the said election shall not be counted until such fresh poll shall have been completed.
