Section 74 in The Bihar Panchayat Election Rules, 2006
74. Entry into the place fixed for Counting.
(1)The Returning Officer or the Officer authorised by him shall remove from the place of counting all other persons except -(a)Such persons to whom he/she appoints to assist the counting;(b)Persons authorised by the Commission or District Election Officer;(c)Public servants on duty in connection with the election; and(d)The candidate, Election Agent and Counting Agent.(2)Before opening the ballot box on the table of counting, the Counting Agents present there shall be allowed to inspect the ballot boxes and their seals for satisfying themselves that they are not tampered.(3)If the Returning Officer or the Officer authorised by him/her is satisfied that a ballot box has been tampered with, he/she shall adopt the following procedure with regard to that ballot box-(a)The ballot papers contained in that ballot box shall not be counted;(b)A report in connection with the clause (a) above shall be sent to the Commission immediately through the District Election Officer.(4)On receiving information under sub-rule 3(b) and taking into consideration the material circumstances the Commission shall give necessary direction to the District Election Officer. The District Election Officer shall take further action according to the direction of the Commission.
