Section 23 in Rules Under the Assam Temperance Act, 1926
23.
The Returning Officer shall, within one week after the recording of the votes is complete, appoint a date, time and place for the counting of votes and shall publish the same forthwith at the office of the Deputy Commissioner if the poll has been held in the sadar or only sub-division of the district, or of the Sub-divisional Officer if the poll has been held in any other sub-division of the district.
