Section 56 in The Corporation of the City of Panaji (Election) Rules, 2004
56. Re-count of votes.
(1)After the completion of the counting, the Returning Officer shall record in the result sheet in Form XII, the total number of votes polled by each candidate and announce the same.(2)After such announcement has been made, a candidate or, in his absence, his election agent, may apply in writing to the Returning Officer for a re-count of all or any of the ballot papers already counted within five minutes stating the grounds on which he demands such re-count.(3)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 in to if it appears to him to be frivolous or unreasonable.(4)Every decision of the Returning Officer under sub-rule (3) shall be in writing and contain the reasons therefore.(5)If the Returning Officer, decides under sub-rule (3) to allow an application, either in whole or in part, he shall:-(a)count the ballot papers again in accordance with his decisions;(b)amend the result sheet in Form XII to the extent necessary after such re-count; and(c)announce the amendments, so made by him.(6)After the total number of votes polled by each candidate has been announced under sub-rule (1) or sub-rule (5), the Returning Officer shall complete and sign the result sheets in Form XII and no application for a re-count shall be entertained thereafter:Provided that, no step under this sub-rule shall be taken on the completion of the counting until the candidates and election agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).
