Section 17B in Nagpur rules Relating to the Election of Councillors
17B.
(1)Every voting paper which is not rejected under rule 18-A shall be deemed to be valid and shall be counted as one valid vote :Provided that, no cover containing tendered voting papers shall be opened and no such paper shall be counted.(2)After the counting of all voting papers contained in all the ballot boxes used at a polling station has been completed, the Returning Officer shall make the entries in a result sheet in Form IV.(3)The Returning Officer shall then proceed to count the voting papers received under rule 13 in t he aforesaid manner, and make entries in a result sheet in Form IV.(4)The valid voting papers shall, thereafter, be bundled together and kept along with the bundle of rejected voting papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-(a)the name of the ward or special constituency;(b)the particulars of the polling station where the voting papers have been used;(c)the dates of counting.(5)The Returning Officer shall verify the voting papers account given by each polling officer under rule 16 by comparing the number of voting papers recorded by him as aforesaid and the unused voting papers in his possession and the tendered votes list and shall reseal each sealed packet after examination and record on each packet the description of its contents and the date of election lo which it refers.(6)The Returning Officer, shall then prepare and sign a return in Form V. Any candidate or his agent shall be permitted to inspect or make a copy of the said return.]
