Section 33(5) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(5)The Returning Officer shall hold the scrutiny on the date appointed in this behalf under clause (b) of Rule 26 and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by causes beyond his control.
