(1)Upon the completion of counting, the returning officer shall, subject to the provisions of sub-rule (3) of rule 81,-(a)declare the result under section 66 in Form 23 or Form 23-A as may be appropriate, and send signed copies thereof to the appropriate authority, the Election Commission and the chief electoral officer;(b)prepare and certify a return of the election in Form 23-B and after reporting the result of the election under section 67, send signed copies of the said Form to the Election Commission and the chief electoral officer; and(c)permit any candidate or his election agent or counting agent to take a copy of, or extract from, such return in Form 23-B.]
