Section 57(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)After the completion of the counting, the Election Officer shall make entries in the result sheet in Form XX (Part-I) and announce the particulars. After such announcement has been made, a candidate or in his absence his election agent or any of his counting agents may apply in writing to the Election Officer for recounting of voters either wholly or in part stating the grounds on which he demands such recount.
