Section 57 in The Bihar Municipal Election Rules, 2007
57. Appointment of Counting Agent.
(1)Each contesting candidate or his Election Agent may appoint a Counting Agent for the candidate in Form -17 in duplicate.(2)The candidate or his Election Agent will hand over two copies of the appointment letter to the Counting Agent one of which he will keep for himself and produce the second copy before the Returning Officer or the Officer authorised by him on the date of counting of votes and will sign before him on the declaration contained therein and the officer will keep that second copy under his custody.
