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State of Jharkhand - Section

Section 30 in The Jharkhand Agricultural Produce Markets Rules, 2000

30. Closing of poll.

- (i) The Presiding Officer shall close a polling station at the hour fixed in that behalf under clause (d) of rule 8 and shall not thereafter allow any voter into the polling station :Provided that all voters present at the polling station before it is closed shall be allowed to cast their votes.
(ii)If any question arises whether a voter was present at the polling station before it was closed shall be decided by the Presiding Officer and his decision shall be final.
(iii)If it is not possible to open a polling station at the fixed hour by reason of disorder at the polling station or for any other sufficient reason, polling for a certain time has to be stopped, the Presiding Officer shall after recording the reasons and informing the same to the candidates or their agents, if any, keep the polling station open for a further period equal to that which lapsed between the hour appointed for the opening of the polling station and the hour at which it was actually opened or the time during the polling was stopped as the case may be.