Section 54 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
54. Recount of votes.
(1)After completing of the counting, the Returning Officer shall record in the result sheet in Form XXX the total number of votes polled by each candidate and announce the same.(2)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 Returning Officer to recount the votes either wholly or in part stating the grounds on which he demands such recount.(3)On such an application being made, the Returning Officer shall decide the matter and may allow the application in whole or in part or may reject it in toto, if it appears to him to be frivolous or unreasonable.(4)Every decision of the Returning Officer under sub-rule (3) shall be in writing and contain the reasons therefor.(5)If the Returning Officer decides under sub-rule (3) to allow a recount of the votes either wholly or in part, he shall:-(a)do the re-counting;(b)amend the result sheet in Form XXX to the extent necessary after such recount; and(c)announce the amendments so made by him.(6)After the total number of votes polled by each candidate has been announced under sub-rule (1) or sub-rule (5) the Returning Officer shall complete and sign the result sheet in form XXX and no application for another recount shall be entertained thereafter.(7)Any candidate or his agent shall on application be supplied with a copy of the results sheet in Form XXX.
