Section 46 in The Corporation of the City of Panaji (Election) Rules, 2004
46. Procedure on Adjournment of poll.
(1)If the poll at any polling station is adjourned under rule 45, the provisions of rules 41 to 44 (both inclusive) shall, as far as practicable, apply, as if the poll was closed at the hour fixed in that behalf under rule 4.(2)When an adjourned poll is recommenced under sub-rule (2) of rule 45, the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the list of voters and a new ballot box.(4)The Presiding Officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the list of voters for recording the serial numbers of the ballot papers issued to voters at the adjourned poll.(5)The provisions of rules 25 to 44 (both inclusive) shall, mutatis mutandis, apply in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
