Section 71(1) in The Bihar Panchayat Election Rules, 2006
(1)If at an election the proceedings at any polling station for the poll are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of an natural calamity or destruction of election material or any other sufficient cause, the Presiding Officer for such polling station,shall announce an adjournment of the poll and where the poll is so adjourned, he/she shall forthwith report to the Returning Officer, stating the reason.
