Section 151(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)If during the trial of an election petition it appears that there is anequality of votes between any candidates at the election and that the addition of avote would entitle any of those candidates to be declared elected, then, the courtshall decide between them by lot and proceed as if the one on whom the lot falls
