Section 99(2) in The Bihar Municipal Election Rules, 2007
(2)Whenever a poll is adjourned under sub-rule (1), the Returning Officer shall immediately report the circumstances to the State Election Commission, and shall, as soon as may be, with the previous approval of the State Election Commission appoint a day on which the poll shall recommence and fix the Polling Station at which, and the hours during which, the poll will be taken and shall not count the votes cast at such election until such adjourned poll shall have been completed.In every such case as aforesaid, the Returning Officer shall notify in every ward concerned of the Municipality in such manner as he thinks fit the date, place and hours of polling fixed under sub-rule (2).
