Section 163(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The election petition shall be deemed to have been presented to the authorised officer-(a)when it is delivered to him-(i)by the person making the petition; or(ii)by a person authorized in writing in this behalf by the person making petition; or(b)when it is sent by registered post and is delivered to the authorized officer or any other person empowered to receive it.
