Section 30 in Chandigarh Panchayat Election Rules, 1994
30. Fresh poll in case of destruction of Ballot-boxes.
(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.(2)Whenever the polling at any polling station is liable to be declared void under sub-rule (1), the Presiding Officer shall as soon as practicable after the act or even causing such contingency has come to his knowledge, report the matter to Returning Officer at once and Returning Officer shall further inform the Election Commission 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 earlier during the said election shall not counted.(3)All the relevant provisions of the rules shall apply to every such fresh poll as they apply to the original poll.
