Section 50(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)Whenever the election at any polling station or at any polling booth shall become void under sub-rule (1), the Election Officer shall, as soon as practicable after the act or event causing such violence has come to his knowledge, report the matter to the Election Authority. The Election Authority shall, with the previous approval of the *[State Election Commissioner], appoint a day for taking a fresh polling in such polling station or in such polling booth as the case may be, and fix the hours for the taking of such poll. The votes cast at such election shall be counted along with the votes cast at the original poll.
