Section 36 in The Jharkhand Agricultural Produce Markets Rules, 2000
36. Procedure on adjournment of poll.
- (i) If the poll at any polling station is adjourned under rule 35, provisions of rules 31 to 33 shall, as far as practicable, apply as it the poll was closed at the hour fixed in that behalf under sub-rule (b) of rule 8.(ii)When an adjourned poll is recommenced under sub-rule (ii) of rule 35 the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(iii)The Election Officer shall provide the Presiding Officer at the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the list of the voters, ballot papers and a new ballot box.(iv)The Presiding Officer shall open the sealed packet in presence of the polling agents present and use the marked copy of the list of voters for recording the serial number of the ballot paper issued to voters at the adjourned poll.
