Section 60 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
60. Recount of Votes.
(1)After such announcement has been made under rule 59, a candidate or, in his absence, his election agent or any of his counting agents may apply in writing to the Returning Officer for recounting of the votes either wholly or in part stating the grounds on which, he demands such recount.(2)On such an application being made the Returning Officer shall decide the matter and may allow the application in whole or in part or may reject it wholly if it appears to him to be frivolous or unreasonable.(3)Every decision of the Returning Officer under sub--rule (2) shall be in writing and contain the reasons therefor.(4)If the Returning Officer decides under sub-rule (2) to allow a recount of the votes either wholly or, in part he shall -(a)do the recounting in accordance with rule 56.(b)amend the result sheet in Form - XXVI to the extent necessary after such recount; and(c)announce the amendments so made by him.(5)After the total number of votes polled by each candidate has been announced under sub-rule (4), the Returning Officer shall complete and sign the result sheet in Form - XXVI and no application for a further or second recount shall be entertained thereafter.
