Section 21T(4) in The Bihar Co-operative Societies Rules, 1959
(4)If at any election-(a)any ballot box used at a polling station/ booth is unlawfully taken out of the custody of the polling 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/booth cannot be ascertained, or(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at polling station/booth the polling officer shall forthwith report the matter to the Election Officer and to [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.]
