Section 58(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)The Election Officer shall before he commences to count the votes read the provisions of Section 128 of the Representation of the people Act, 1951 to such person as may be present, and shall then proceed as follows :(a)Before any ballot box is opened at a counting table, the counting agents present at the table shall be allowed to inspect the paper seal or such other seal as might have been affixed thereon and to satisfy themselves that it is intact. The Election Officer shall satisfy himself that non of the ballot boxes has in fact been tampered with.(b)The ballot box or boxes and all envelopes which may have been received under Rule 52 for a particular ward shall be opened one after another. The Election Officer shall take out the ballot papers there from and count them in order of the serial number of names of candidates appearing in the ballot paper.(c)[ Ballot papers of a ward, where there are more than one polling booth, shall be mixed up in a separate container after verification of Ballot paper account of each such polling booth, before counting of votes.] [Inserted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.](d)[] [Renumbered vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] If any candidate or, in his absence, his Election Agent, before declaration of the result of election, requests in writing to the Election Officer to re-examine and recount the votes, the Election Officer shall upon such request re-examine and recount the same without delay, The Election Officer, may, however, re-examine and recount the votes suo motu either once or more than once in any case in which he is not satisfied as to the accuracy of any previous count:Provided that nothing in this clause shall make it obligatory on the Election Officer to re-examine or recount the same votes more than once.
