Section 90 in The Corporation of the City of Panaji (Election) Rules, 2004
90. Scrutiny and inspection of voting machine.
(1)The Returning Officer may have the control units of the voting machines used at more than one polling station taken up for scrutiny and inspection and votes recorded in such units counted simultaneously.(2)Before the votes recorded in any control unit of a voting machine are counted under sub-rule (1), the candidate or his Election Agent or his Counting Agent present at the counting table shall be allowed to inspect the paper seal and such other vital seals as might have been affixed on the unit and to satisfy themselves that the seals are intact.(3)The Returning Officer shall satisfy himself that none of the voting machines has in fact been tampered with.(4)If the Returning Officer is satisfied that any voting machine has in fact been tampered with, he shall not count the votes recorded in that machine and shall follow the procedure laid down in section 58, or section 58A or 64A of the Representation of the People Act, 1951 (Central Act 43 of 1951), as may be applicable in respect of the polling or stations where that machine was used.
