Section 108ZG in Jammu and Kashmir Panchayati Raj Rules, 1996
108ZG. Counting of Votes.
(1)Subject to any further directions issued by the Election Authority in this behalf and after the polling hours, the Returning Officer or the Assistant Returning Officer shall in presence of the candidates or their agents as are present on spot open the ballot box and start counting of the votes.(2)No other person shall be allowed to be present at the counting of votes except those whom the Returning Officer may appoint to assist him in the task.(3)The Returning Officer shall allow such candidate or his agent reasonable opportunity to inspect, without handling the ballot papers which he considers to be liable to rejection.(4)The Returning Officer may in his discretion or on the request of the candidate or his authorised agent recount the ballot papers of all or any of the candidates once or more than once, if he is not satisfied as to the accuracy of preceding count and shall declare the results thereafter on spot.
