Section 30(1) in Chandigarh Panchayat Election Rules, 1994
(1)If at an election any ballot-box or boxes is/are unlawfully taken out of the custody of the Presiding Officer or is/are in any way tempered with or is/are either accidently or intentionally destroyed or lost, the election in respect of Polling Station to which the ballot-box or boxes relate may be declared void by the Election Commission.
