Section 17A(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(2)The observer nominated under sub-rule (1) shall have the power to direct the Returning Officer for any Mandi Committee for which he has been nominated, to stop the counting of votes at any time before the declaration of the result, or not to declare the result if in the opinion of the observer booth capturing has taken place at any polling station of that Mandi area or at the place fixed for counting of votes or any ballot papers used at polling station are unlawfully taken out from the custody of the Returning Officer accidentally or intentionally destroyed or lost or damaged or tampered with to such an extent that the result of the poll at that polling station cannot be ascertained.
