Section 20 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
20. Fresh poll in cases of destruction of ballot boxes.
(1)If at any election any ballot box is unlawfully taken out of the custody of the presiding officer or is in any way tampered with, or is either accidentally or intentionally destroyed or lost, the polling to which the ballot box relates shall be liable to be declared void by the Deputy Commissioner.(2)Whenever the polling at any polling station or stations is liable to be declared void under sub-rule (1) the presiding officer shall, as soon as practicable after the act or event causing such liability has come to his knowledge report the matter to the Deputy Commissioner who shall, after holding such enquiry as he may deem necessary, declare such polling to be void and shall appoint a day for the taking of a fresh poll in such polling station or stations, as the case may be, and fix the hours during which the poll shall be taken, and the votes cast during the said election shall not be counted until such fresh poll shall have been completed.
