Section 44(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(2)The Registrar shall, upon the receipt of report, or suo motu, after taking into consideration all material circumstances stated in sub-rule (1) either,-(a)declare the poll at the polling station to be void and appoint a day and fix for taking a fresh poll at the polling station and notify such day and the time in such a manner as he may deem fit; or(b)if satisfied that the result of fresh poll at polling station will not in anyway affect the result of the election or that the error or irregularity in procedure is not material, issue such directions to the Returning Officer or take such action as he may deem proper for the election.
