Section 51 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
51. Counting of votes.
(1)Every ballot paper which is not rejected under rule 50 shall be counted as one valid vote for all such candidates as there are marks subject to the number of vacancies.Provided that no cover containing tendered ballot shall be opened and no such paper shall be counted.(2)After the counting of ballot papers contained in all the ballot boxes used at a polling station has been completed the presiding officer shall make the entries in a result sheet in Form '16' and announce the particulars.(3)The valid ballot papers thereafter shall be bundled together and kept along with the bundle of rejected papers in the separate packet which shall be sealed and on which shall be recorded the following particulars namely:-(a)the name of the constituency;(b)the particulars of the polling station where the ballot papers have been used; and(c)the date of counting.
