Section 52 in The West Bengal Municipal Elections Act, 1994
52. Appointment of counting agents. -
A contesting candidate or his election agent may appoint in the prescribed manner one or more persons, but not exceeding such number as may be prescribed, to be present as his counting agent or agents at the counting of votes [*****] [Words ', and when any such appointment is made, notice of the appointment shall be given in the prescribed manner to the Municipal Returning Officer' omitted by W.B. Act 46 of 1994.].
