Section 28H in The Mumbai Municipal Corporation Act, 1888
28H. Adjournment of poll in emergencies.
(1)If at an election the proceedings at any polling station are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity, of any other sufficient cause, [the State Election Commissioner, or subject to such directions as the State Election Commissioner may issue in his behalf, the presiding officer for such polling station as, the case may be, shall announce an adjournment of the poll to a date to be notified later, and where the poll is so adjourned by the presiding officer, he shall forthwith inform State Election Commissioner;] [This portion was substituted for the portion beginning with the words 'the presiding officer for' and ending with the words 'inform the Commissioner' by Maharashtra 41 of 1994, Section 26(a).](2)Whenever a poll is adjourned under sub-section (1), [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 26(b).] shall, as soon as may be, appoint the day on which the poll shall recommence and fixed the polling station, at which, and the hours during which, the poll will be taken and shall not count the votes caste at such election until such adjourned poll shall have been completed.(3)The notice of the polling station and the date and hours fixed under sub-section (2) shall be published by [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 26(c).] in the Official Gazette and in the local newspaper at least three days before the date of the fresh poll.
