Section 76 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
76. Counting of votes.
(1)every ballot paper which is not rejected under rule 75 shall be counted [as many valid votes as there are candidates to be elected for the constituency concerned] [Substituted for the words 'one valid votes' as per Government Notification No. APM. 2069/7757-C-1, dated 8th February, 1971, published in M.G.G., Part IV-B, p. 866.] :Provided that, no cover containing tendered ballot papers 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 Returning Officer shall make the entries in a result sheet in Form 14 and announce the particulars.(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected papers in a separate packet which shall be sealed and on which shall be recovered 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.
