Section 53 in The Corporation of the City of Panaji (Election) Rules, 2004
53. Counting of Votes.
(1)All ballot papers, which are not rejected under rule 52, shall be taken for counting and the votes recorded in favour of each candidate shall be counted with the aid of persons appointed to assist the Returning Officer under clause (a) of sub-rule (1) of rule 49:Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.(2)Upon the completion of counting of votes in respect of a polling station, the Returning Officer shall make the entries in a result sheet in Form XII and announce the particulars.(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected ballot papers in a separate packet, which shall be sealed and on which shall be recorded the following particulars, namely:-(a)the name or number of the ward;(b)the name or number of the polling station; and(c)the date of counting.
