Section 230(1) in Telangana Panchayat Raj Act, 2018
(1)If at any election,-(a)any ballot boxes or Electronic Voting Machines used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer or is accidentally or intentionally destroyed or lost or is damaged or tampered with, to such an extent, that the result of the poll at that polling station cannot be ascertained; or(b)any voting machine develops a mechanical failure during the course of the recording of votes; or(c)any such error, human or mechanical or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the Returning Officer shall forthwith report the matter to the State Election Commission.
