Section 77 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
77. Recount of Votes.
(1)After completion of the counting, the Returning Officer or such other officers authorised by him shall record in form mentioned in sub-rule (2) of Rule 76, the total number of votes polled by each candidate and announce the same. After such announcement has been made a candidate or in his absence, his Election Agent may apply in writing to the Returning Officer or such other officers authorised by him, for a recount of all or any of the Ballot Paper already counted, stating the grounds on which he demands such recount.(2)On such an application being made the Returning Officer or such other officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.(3)Every decision of the Returning Officer or such other officer authorised by him, under sub-rule (2) shall be in writing and contain the reasons therefor.(4)If the Returning Officer or such other officer authoried by him, decides under sub-rule (2) to allow an application either in whole or in part, he shall-(a)count the ballot papers again in accordance with his decision;(b)amend the result sheet to the extent necessary after such recount; and(c)announce the amendments so made by him.(5)After the total number of votes polled by each candidate has been announced under sub-rule (2) of Rule 74 or sub-rule (4) the Returning Officer or such other officer authorised by him shall complete and sign the result sheet and no application for a recount shall be entertained thereafter :Provided that no step under this sub-rule shall be taken on the completion of the counting until the candidates and election agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (1).(6)The counted ballot papers shall be bundled and kept in the manner mentioned in sub-rule (3) of Rule 74.(7)Result sheets in Forms 22 and 23 for Member and Chairman respectively, prepared by such officers as are authorised by the Returning Officer shall be submitted by them, in separate envelopes to the Returning Officer for compilation and tabulation of votes polled by each candidate.(8)The Returning Officer on receipt of result sheets under sub-rule (7) shall enter or cause to be entered the total number of votes polled by each candidate for a seat of Chairman of Mandi Committee at each Polling Station of the concerned constituency in subsequent part or parts in Form 24 respectively and complete and sign the result sheet.
