Section 67(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)After such announcement has been made the candidate or [in his absence his election agent] [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).] may apply in writing to the returning officer to recount the votes either wholly or in part stating the grounds on which he demands such recounting.
