Section 58(3) in The Rajasthan Municipalities (Election) Rules, 1994
(3)Every appointment of a counting agent shall be made in Form 19 in duplicate, one copy of which shall be forwarded to the returning officer while the other copy shall be made over to the counting agent for production before the returning officer not later than one hour before the [time fixed for commencement of counting under these rules] [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).].
