Section 79(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)If the Returning Officer declares under sub-rule (3) to allow the 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 in Form 14 to the extent necessary after such recount,] [Modified as per Government Notification, No. APM. 1167/25332-(Part-III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 25lh May, 1971.] and(c)announce the amendments so made by him.
