Section 74 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
74. Counting of Votes.
(1)Every ballot paper which is not rejected under Rule 73 shall be counted :Provided that no cover containing tendered ballot papers shall be opened and no such ballot paper shall be counted.(2)After the counting of votes in respect of a Polling Station has been completed, the Returning Officer or such other officer authorised by him, shall make the entries in result sheet in Form 22 for members and result sheet in Form 23 for Chairman and announce the total number of votes polled by each candidate.(3)All valid ballot papers shall be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-(a)the serial number of constituency and name of Mandi Committee in case of election of member and the name of Mandi Committee in case of election of Chairman.(b)the number and name of the Polling Station where the ballot papers have been used; and(c)the date of counting.
