Section 63(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)The ballot boxes relating to each polling station of the ward and the envelops/covers containing the papers referred to in rule 46, shall be opened, and the ballot papers therein taken out and counted and the number thereof recorded in a statement and be verified from the statements received from the presiding officers. If the number of the ballot papers found in the ballot box does not tally with the statements in Form 17, [such discrepancy shall be recorded in Part-II of Form 17] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].
