Section 92D(1) in The Orissa Grama Panchayats Election Rules, 1965
(1)If at an election -(a)booth capturing has taken place at a polling station or at a place fixed for the poll (hereafter in this rule referred to as a place) in such a 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 fixed for counting of votes in such a manner that the result of the counting at that place cannot be ascertained, the Election Officer shall forthwith report the matter to the Commissioner.
