Section 74 in The Jammu and Kashmir Representation of the People Act, 1957
74. [ Counting of votes and recount. [Section 74 substituted by Act XXIV of 1975 dated 15-8-1975.]
(1)Every election where a poll is taken, votes shall be counted by or under the supervision and direction of the Returning Officer and each contesting candidate, his election agent and his counting agents shall have a right to be present at the time of counting.(2)At any time before the declaration of the result of an election, the Returning Officer may order recount of the votes either wholly or in part:Provided that the Returning Officer shall also order recount of the votes when so directed by the Election Commission before the declaration of the result under any provision of this Act.(3)The same procedure shall as far as may be, followed in a recount as in original count.]
