Section 29(5) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(5)The returning officer shall hold the scrutiny on the date specified, in this behalf, under rule 28 and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or any causes beyond his control;Provided that in case objection is raised before the returning officer by any person at any time of scrutiny, the candidate concerned may be allowed time to rebut it not later than the next day, and the returning officer shall record his decision on the date to which the proceedings has been adjourned.
