Section 57 in Haryana Municipal Corporation Election Rules, 1994
57. Closing of poll.
(1)Except as provided in sub-rule (3), the Presiding Officer, shall close the polling station at the hour fixed in that behalf under sub-rule (1) of rule 35 and shall not thereafter admit any elector into the polling station:Provided that all electors present at the polling station before it is closed shall be allowed to cast their votes.(2)If any question arises whether an elector was present at the polling station before it was closed it shall be decided by the Presiding Officer and his decision shall be final.(3)If for any reason it was not possible to open the polling station at the hour fixed under sub-rule (1) of rule 35, or if by reason of disorder at the polling station, or for any other reason the Presiding Officer has considered it necessary to stop the polling for a certain time, the Presiding Officer shall keep the polling station open for a period equal to the period that elapsed between the hour appointed for the opening of the polling station and the hour at which it was actually opened or the time during which polling was stopped, as the case may be.(4)If polling is to take place on more than one day at any polling station in respect of the election in any one ward the Presiding Officer shall in the presence of candidates or their agents, who may be present, close the slit of each ballot box and where a box does not contain any mechanical device for closing the slit, seal up the slit and secure the ballot boxes used at the polling station during the day and shall then hand them over to the officer incharge of the police station for safe custody.
